NATIONAL INSURANCE COMPANY LTD. Vs. PARWATI

JUDGEMENT

(1.) IN this appeal, filed under the provisions of Section 173 of the Motor Vehicles Act, the National Insurance Company (insurer) has assailed the award dated 5.11.2011, passed by Motor Accident Claims Tribunal -II, Solan, in MACT Petition No.51 -S/2 of 2009, titled as Parwati Devi and others versus Raj Sharma and another. Operative portion of the award reads as under:

(2.) CHALLENGE to the award is on the ground that amount of compensation awarded is far in excess than the legitimate claim of the claimants.

(3.) LEGAL heirs of deceased Yog Raj filed petition, under the provisions of Section 166 of the Motor Vehicles Act, claiming compensation of Rs.20,00,000/ -. Claimant No.1, aged 60 years, is the mother of the deceased; claimant No.2, aged 35 years, is the wife of the deceased; and claimants No.3,4 and 5, aged between 14 and 16 years, are the children of the deceased.