NEW INDIA ASSURANCE CO. LTD. Vs. RINKI ARORA

JUDGEMENT

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

(2.) The present appeal has been preferred against the judgment and award dtd. 17/9/2001 passed by the Motor Accident Claims Tribunal, Pali in Motor Accident Claim Case No.118/2001 (81/96) whereby the Tribunal awarded a sum of Rs.1,83,230.00 as compensation in favour of the claimant-respondent with an interest @ 9% p.a. on account of the injuries sustained by the respondent No.1 in the accident which occurred on 6/2/1996.

(3.) Learned Tribunal after framing the issues, evaluating the evidence available on record and hearing learned counsel for the parties allowed the claim petition of the respondent No.1 vide its judgment and award dtd. 17/9/2001 and awarded a sum of Rs.1,83,230.00 as compensation to the claimant-respondent No.1.