NATIONAL INSURANCE COMPANY LIMITED Vs. KARTIKAYA

JUDGEMENT

(1.) The instant appeal has been preferred by the Insurance Company to impugn the award dtd. 26/5/2021, passed by the learned MACT, Rohtak (hereinafter referred to as 'the Tribunal'), vide which the following compensation was awarded to the claimant/injured, in a claim petition filed under Sec. 166 of the Motor Vehicles Act, 1988, for the injuries received by him, in a motor vehicular accident, which took place on the intervening night of 16th and 17/5/2017:-

(2.) The pleaded case of the injured/claimant in the claim petition filed before the Tribunal, may be noticed as thus:-

(3.) Learned counsel for the appellant-Insurance Company has impugned the award passed by the Tribunal on the following grounds:-