NATIONAL INSURANCE COMPANY LIMITED Vs. ASHA

JUDGEMENT

(1.) With the consent of the learned counsel for the parties, the matter is being heard and decided finally.

(2.) The present appeal has been preferred by the appellant -National Insurance Company Ltd. against the judgment and award dtd. 30/1/2003 passed by the learned Motor Accident Claims Tribunal, Bali in MAC Case No. 167/98, whereby, an amount of Rs.7,64,200.00 was awarded to the claimants on account of the death of Madan Lal in the accident which occurred on 17/6/1998.

(3.) Learned Tribunal after framing the issues, evaluating the evidence brought on record and hearing the learned counsel for the parties decided the claim application of the claimants. Hence, this appeal.