UNITED INDIA INSURANCE COMPANY LIMITED Vs. NARENDER SINGH

JUDGEMENT

(1.) This is an application for placing on record Anexures A-6 and A-7.

(2.) For the reasons mentioned in the application, the same is allowed. Annexures A-6 and A-7 are taken on record, subjec t to all just exceptions. Main Case

(3.) This is an appeal filed by the appellant-Insurance Company against the award dtd. 20/7/2021 passed by the Motor Accident Claims Tribunal, Rewari, whereby the claimants/respondents were awarded an amount of Rs.62,81,430.00 along with interest on account of death of Roobina.