NATIONAL INSURANCE CO LTD Vs. S TRILOCHAN SINGH

JUDGEMENT

(1.) APPELLANT /insurer has questioned the judgment and award dated 14.03.2005, passed in Claim Petition No. 345(Claims) titled S. Trilochan Singh & Ors. Vs. Kamaljeet Singh & Ors, on the grounds taken in the memo of appeal.

(2.) AWARD holders -victims of the vehicular accident have also questioned the adequacy of compensation, by the medium of Cross Appeal No. 17/2005.

(3.) THE main ground projected by the appellant/ insurer is that claimants/ respondents are not entitled to compensation under the heads; 'loss of love and affection and 'shock and agony. The learned counsel for the appellant has not challenged the award on any other count.