UNITED INDIA INSURANCE COMPANY LTD. Vs. VED PARKASH

JUDGEMENT

(1.) The present appeal has been preferred by the appellant- Insurance Company against the award dated 06.10.2007, passed by learned Motor Accidents Claims Tribunal, Hisar (hereinafter called the "Tribunal") in a claim petition filed under Sec. 163-A of the Motor Vehicles Act, 1988 (for short - the "Act") vide which respondent No.1-claimant Ved Parkash has been awarded compensation to the tune of Rs.4,57,560.00 on account of the injuries suffered by him in the motor vehicular accident which took place on 21.05.2004.

(2.) The present appeal has been preferred by United India Insurance Company Ltd. to assail the quantum of compensation determined by the learned Tribunal.

(3.) I have heard learned counsel for the appellant and have gone through the record of the case carefully.