SHRIRAM GENERAL INSURANCE COMPANY LTD. Vs. ASHA DEVI

JUDGEMENT

(1.) This Miscellaneous Appeal under Section 173(1) of the Motor Vehicles Act has been filed against the Award dated 17 th May, 2013 passed by Motor Accident Claims Tribunal, Bhind in Claim Case No.32/2012, thereby awarding a compensation of Rs.6,25,000/-.

(2.) It is submitted by the counsel for the appellant that he is confining his argument to the quantum of compensation. Accordingly, this Court is not required to mention the facts of the case except that at about 16:45 deceased Kushal Singh met with a vehicular accident on 06/07/2012 on Bhind- Lahar Road and lost his life. He was coming on his Tractor and his tractor was dashed by offending vehicle bearing Registration No.UP75-J-9516.

(3.) The claimants/respondents No.1 to 6 preferred a claim petition under Section 166 of Motor Vehicles Act for grant of compensation.