NEW INDIA ASSURANCE COMPANY LTD. Vs. KAVITHA

JUDGEMENT

(1.) Heard Sri Asit Srivastava, learned counsel for the appellant as well as Sri Atul Mishra, learned counsel for the respondent nos. 1 to 5 who has appeared on caveat.

(2.) The instant appeal has been preferred by the Insurance Company assailing the award dtd. 30/8/2023 passed by the Motor Accident Claims Tribunal, Gonda in Claim Petition No. 120 of 2020 whereby in a death case a sum of Rs.74,55,416.00 has been awarded in favour of the claimants- respondents along with 7% interest per annum.

(3.) While assailing the aforesaid award, the learned counsel for the appellant has raised three submissions:-