UNITED INDIA INSURANCE COMPANY LTD. Vs. GEETA DEVI

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the respondents.

(2.) The instant appeal has been preferred against the judgment dtd. 8/1/2015 passed in Claim Case no.3/5 of 2008/2014 passed by the learned Motor Vehicle Accident Claim Tribunal-cum-learned Additional District Judge-12, Motihari whereby while deciding the petition under sec. 166 of the Motor Vehicle Act filed by the claimant, the learned Tribunal held the claimant to be entitled for compensation to the tune of Rs.2.45 lacs including ad interim compensation under sec. 140 of the M.V. Act from the said insurance company.

(3.) It is submitted by learned counsel for the appellant- insurance Company that the judgment of the learned Tribunal has been challenged in the instant case on a very limited ground.