TATA AIG GENERAL INSURANCE CO. LIMITED Vs. PRIYANKA

JUDGEMENT

(1.) The present appeals arise out of the judgment and award dtd. 2/8/2019 passed by Motor Accident Claim Tribunal, Pratapgarh in Motor Accident Claim Case No. 53/2018 whereby, the Tribunal awarded a sum of Rs.13,58,320.00 in favour of respondents-claimants on account of the death of Deepak in the accident which occurred on 1/1/2018.

(2.) The learned Tribunal after framing the issues, evaluating the evidence on record and hearing learned counsel for the parties decided the claim petition of the respondents-claimants.

(3.) The appeal preferred by the appellant - Insurance Company is on the ground that the Tribunal committed an error while recording the finding of fact on Issue No. 1 and 2 against the Insurance Company.