NEW INDIA ASSURANCE Vs. NIRMALA DEVI

JUDGEMENT

(1.) The judgment is being structured in the following conceptual framework to facilitate the discussion:

(2.) This first appeal from order arises from the judgment and award dtd. 5/3/2012 passed by the learned Motor Accident Claims Tribunal/learned Additional District Judge/ Special Judge, in Motor Accident Claim Petition No. 171 of 2010 (Smt. Nirmala Devi and others v. Ramdev Shukla and others), partly allowing the claim made by the claimants.

(3.) The first appeal from order has been filed by the Insurance-Company contesting the liability to pay the compensation and also the quantum of compensation awarded by the learned Tribunal.