(1.) THE fate should not have been so cruel to the girl, who accompanied her friend brined bride for the celebration of her marriage on 30.6.1993, and the vehicle in which they travelled met with an accident and because of which, she lost her right hand. THE victim filed claim petition for a sum of Rs. 2,50,000/- and the Tribunal awarded a sum of Rs. 1,45,750/-.
(2.) THE appeal has been preferred by the Insurance Company aggrieved by the award of Rs. 1,45,750/- as compensation to the victim. Facts:
(3.) ON appreciation of the pleadings, evidence and the Exhibits produced by the respective parties, the Tribunal came to the conclusion that the appellant did not prove that there was no effective driving licence possessed by the driver, the second respondent herein and awarded a compensation of Rs. 1,45,750/- on various heads. Aggrieved by that only, the present appeal has been preferred by the Insurance Company. Contention of the learned counsel for the appellant: