NATIONAL INSURANCE CO. LTD. Vs. MOHD. ZAKEER

JUDGEMENT

(1.) CHALLENGING the award dated 20.07.2007 in O.P.No.2326 of 2005 passed by the Chairman, M.A.C.T-cum-X Additional Chief Judge, City Civil Court (Fast Track Court) at Hyderabad (for short ''the Tribunal"), the appellant/National Insurance Company Limited preferred the instant appeal.

(2.) THE factual matrix of the case is thus:

(3.) a) Criticizing the award, learned counsel for the appellant/insurance company, firstly argued the Tribunal erred in granting more compensation than prayed for by the claimants. Expatiating it, he argued that the Tribunal granted Rs.3,19,760/ - as against the claim of Rs.3,00,000/ -, which is unjust and unreasonable.