NEW INDIA ASSURANCE CO. LTD Vs. BALDEV SINGH

JUDGEMENT

(1.) THE Insurance Company has preferred this appeal under Section 173 of the Motor Vehicles Act, 1988. The Motor Accident Claims Tribunal (hereinafter referred to as the Tribunal), awarded compensation to the extent of Rs. 56,545/- to claimant Baldev Singh. The brief facts out of which this appeal has arisen may be noticed as under:

(2.) I am of the view that there is no scope of interference with the award made by the Tribunal.