UNITED INDIA INSURANCE CO. Vs. MOHIT

JUDGEMENT

(1.) The present civil misc. appeal has been filed by the appellant-Insurance Company under Sec. 173 of the Motor Vehicles Act, 1988 (for short 'the Act of 1988') against the judgment and award dtd. 6/1/2014 passed by the Motor Accident Claims Tribunal (Special Court Communal Riots Cases), Jaipur (for short 'the Tribunal') in claim case No. 46/2013 (147/97), whereby an amount of Rs.10,94,000.00 was awarded as compensation on account of death of Kavita Kala in the accident which occurred on 18/10/1996.

(2.) Learned Tribunal after framing the issues, evaluating the evidence available on the record and after hearing the counsel for the parties, decided the claim petition of the claimants respondents awarding compensation to the tune of Rs.10,94,000.00 under various heads in favour of the claimants respondents.

(3.) Learned counsel for the appellant submits that earlier the claim petition filed by the claimants respondents was allowed and the Tribunal awarded compensation to the tune of Rs.2,50,000.00 in their favour.