NATIONAL INSURANCE COMP. LTD. Vs. MOHD.

JUDGEMENT

(1.) Heard, Ms.Pooja Arora, Advocate holding brief of Shri S.C.Gulati, learned counsel for the appellant/National Insurance Company Ltd. and respondent in Cross Objection no.51 of 2009 and Shri Akhter Abbas, learned counsel for the claimants/respondents and for the Cross Objectors in Cross Objection No.51 of 2009.

(2.) The First Appeal From Order No.1138 of 2009 has emanated from the judgment and award dated 29.05.2009, passed in M.A.C. No.83 of 2008;Mohd.Shahid Rizvi and others Versus Ateeq Ahmad Khan and others, by the Motor Accident Claims Tribunal/Additional District Judge, Court No.9, Sitapur by means of which an amount of Rs.7,96,000/- alongwith interest @ 5% from the date of filing of the Claim Petition has been awarded, which has been directed to be paid by the appellant/National Insurance Company Ltd.

(3.) The Cross Objection No.51 of 2009 has been filed by the Claimants for enhancement of the amount of compensation awarded by the Claims Tribunal.