RELIANCE GENERAL INSURANCE COMPANY LIMITED Vs. VIRENDER

JUDGEMENT

(1.) CM No. 1704-CII of 2020

(2.) The appellant has preferred an appeal against the Award dated 27.09.2019 passed by the Motor Accident Claims Tribunal, Rohtak ('Tribunal' - for short) whereby the claim petition preferred by respondent No.l (claimant) has been allowed.

(3.) Learned counsel for the appellant contends that the compensation, which has been awarded by the Tribunal, is excessive and without any cogent evidence.