NEW INDIA ASSURANCE COMPANY LTD. Vs. GURDEEP SINGH

JUDGEMENT

(1.) Appellant has questioned the judgment and award dated 30.07.2009, hereinafter referred to as impugned award, passed by Motor Accident Claims Tribunal, Srinagar, in the claim petition titled as Mst. Yasmeen Banoo and Ors. v. Gurdeep Singh and Ors. on the grounds taken in the memo of appeal.

(2.) Heard learned Counsel for the parties.

(3.) The challenge in the impugned appeal is only to the extent of quantum of compensation as argued by learned Counsel for the Appellant and averred in the memo of appeal. However, it is necessary to give brief resume of the facts of the case, the womb of which has given birth to the present appeal.