SHRIRAM GENERAL INSURANCE COMPANY LTD Vs. MANOJ KUMAR

JUDGEMENT

(1.) Instant appeal has been preferred by the appellantInsurance Company against the judgment and award dtd. 12/3/2018 passed by the Motor Accident Claims Tribunal, Jhunjhunu, Rajasthan (hereinafter referred to as 'the Tribunal') in Claim Case No.548/2013 whereby an amount of Rs.44,93,342.00was awarded as compensation on account of the injuries sustained by claimant-respondent- Manoj Kumar in the accident occurred on 23/1/2013.

(2.) Learned Tribunal after framing the issues, evaluating the evidence on record and after hearing counsel for the parties, decided the claim petition of the claimant-respondent and awarded compensation to the tune of Rs.44,93,342.00 under various heads in favour of the claimant-respondent.

(3.) The issue involved in this appeal is that "whether photocopies of un-exhibited documents can be taken into consideration by the Tribunal for assessing the income of the claimant and passing the award?"