NATIONAL INSURANCE CO. LTD, SURATGARH Vs. MAMTA

JUDGEMENT

(1.) The present appeal has been preferred by the appellant - Insurance Company against the judgment and award dtd. 11/11/2013 passed by the Motor Accident Claims Tribunal, Hanumangarh in Motor Accident Claim Case No. 309/2009, whereby, an amount of Rs.7,38,000.00 was awarded as compensation to the respondent/claimants on account of the death of Shri Tekchand in the accident which occurred on 14/6/2009.