SHRIRAM GENERAL INS. CO. LTD. Vs. IDRIS

JUDGEMENT

(1.) The hearing of the case is being held through video conferencing on account of restricted functioning of the Courts. The Insurance Company assails the correctness of the award passed by the Motor Accidents Claims Tribunal, Gurugram, on 18/3/2021. The Tribunal has allowed the claim petition and held respondent No.1-Idris entitled to compensation of Rs.19,21,418.00.

(2.) Learned counsel representing the appellant does not dispute the correctness of the findings of the Tribunal with respect to the involvement of the vehicle, rash and negligent driving or the income assessed.

(3.) The relevant part of the statement on which learned counsel for the appellant has laid stress reads as under:-