LAWS(ALL)-2023-5-148

NATIONAL INSURANCE COMPANY LTD Vs. SATYA NARAIN KESERWANI

Decided On May 26, 2023
NATIONAL INSURANCE COMPANY LTD Appellant
V/S
Satya Narain Keserwani Respondents

JUDGEMENT

(1.) This appeal under Sec. 173 of the Motor Vehicles Act, 1988 is directed against the judgment and award of the Motor Accident Claims Tribunal/ the Additional District Judge, Court No.13, Allahabad dtd. 28/2/2006 passed in MACP No.407 of 2004.

(2.) The appeal is by the Insurance Company, who say that they are not liable.

(3.) Cross Objection No.65668 of 2013 has been brought on behalf of the claimants, who are respondents to the appeal, saying that the compensation awarded is insufficient and ought to be enhanced.