NATIONAL INSURANCE COMPANY LIMITED Vs. RAGHUNANDAN SHARMA

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the matters are being heard and disposed of finally.

(2.) The present appeals have been preferred against the judgment and award dated 28.02.2017 passed by the learned Motor Accident Claims Tribunal No.1, Udaipur (Raj.) in Motor Accident Claim Case No. 806/2015, whereby, the learned Tribunal awarded a sum of Rs.27,08,611/- with interest @ 8.50% per annum.

(3.) Brief facts of the case are that on 06.05.2015, at around 08:30 in the morning, appellant-Raghunandan Sharma while standing in front of his house, was hit by a motor-cycle bearing registration No.RJ27/MS-9606 and due to the accident he suffered injuries. He was taken to the hospital where he undergone treatment for the injuries suffered in this accident. In these circumstances, the claim petition was preferred by the claimant before the learned Tribunal. The learned Tribunal after framing the issues and evaluating the evidence on record, awarded a sum of Rs.27,08,611/-(Rupees: Twenty Seven Lacs Eight Thousand Six a/w connected matter] Hundred Eleven Only) to the claimant with an interest @ 8.5% per annum. The amount of compensation was ordered to be paid by the Insurance Company to the claimant. Aggrieved of the same, the Insurance Company as well as claimant have preferred the above appeals before this Court assailing the validity of the judgment and award dated 28.02.2017.