ORIENTAL INSURANCE CO LTD Vs. CHETNABEN MAHENDRABHAI THACKER

JUDGEMENT

(1.) THIS appeal is filed by the Insurance Company calling in question the judgment and award dated 28.02.2007 passed by the Motor Accident Claims Tribunal Kachchh at Bhuj in Motor Accident Claim Petition No.1 of 1997.

(2.) THE brief facts are as under:

(3.) THE Insurance Company has challenged the said award in this appeal limiting the appeal to Rs.14 lacs, and contested only to the quantification of the amount of compensation. In other words, the Insurance Company does not question the negligence of the truck driver or that the insurance company is liable to cover risk of the owner arising out of the said accident. We have, therefore, focused our attention only on the question of compensation payable to the claimants.