NATIONAL INSURANCE COMPANY LIMITED Vs. ASHA DEVI

JUDGEMENT

(1.) Heard the learned counsel for the insurer appellant as well as learned counsel representing the claimants respondents.

(2.) Perused the record.

(3.) Feeling aggrieved by the grant of the award of an amount of Rs. 4,25,000 along with simple interest at the rate of 9 per cent per annum in the proceedings under section 166 of Motor Vehicles Act as compensation to claimants-respondents on account of the untimely death of Ravindra Singh Chauhan and an amount of Rs, 2,94,000 on account of the death of Babbu alias Ram Bilas in the same accident involving the offending motor vehicle bearing registration No. MKA 9723, the appellant has now come up in appeal seeking redress praying for setting aside of the impugned award.