ORIENTAL INSURANCE COMPANY LTD Vs. JAGTAR KAUR

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-Insurance Company aggrieved by award dtd. 8/5/2014 passed by the Motor Accident Claims Tribunal, SAS Nagar Mohali. The grouse of the appellant-Insurance Company is qua the quantum of compensation which has been awarded to the claimant-respondent Nos.1 to 4.

(2.) Since the facts, as recorded in the impugned award passed by the Tribunal, are not in dispute, the same are not being reproduced herein for the sake of brevity.

(3.) The Tribunal in the present case had awarded the following compensation : <FRM>JUDGEMENT_51_LAWS(P&H)2_2024_1.html</FRM>