RAJENDRA DATTA HALARNKAR Vs. DEEPALI DINESH HALARNKAR

JUDGEMENT

(1.) Heard Mr. Netravalkar for the Appellants and Mr. P. Sawant for the Respondent.

(2.) United Indian Insurance Co. Ltd., along with the driver- cum-owner of the culprit vehicle bearing registration No.GA 07/C-0989 appeal the Judgment and Award dtd. 2/3/2012, made by the Motor Accident Claims Tribunal, Panaji (Tribunal) in Claim Petition No.30/2010, awarding compensation of 3,62,500/-, together with interest at the rate of 9% per annum, from the date of application, till the date of award towards the permanent disablement to the extent of 50% suffered by the Claimant-Deepali out of the injuries arising from the accident that took place on 25/8/2009, when the culprit vehicle dashed against her when she was standing along with 2 other ladies on the left side of the road.

(3.) Mr. Netravalkar, at the outset, made it clear that the Appellants were challenging only the quantum of compensation awarded by the Tribunal, since, according to the Insurance Company, the same was excessive.