NATIONAL INSURANCE CO. LTD Vs. POONAM SINGH

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-Insurance Company against the judgment and order dtd. 5/8/2008 passed by the Motor Accident Claims Tribunal cum Additional District Judge (Fast Track No.1, Beawar), whereby, an amount of Rs.4,51,360.00 along with interest @ 7.5% has been awarded to the claimant-respondents on account of the injury and permanent disability suffered by him in an accident, which was occurred on 2/12/2005.

(2.) The Tribunal after framing the issues evaluating the evidence on the record and hearing the counsel for the parties, decided the claim petition of the claimant-respondents. Feeling aggrieved by the impugned award, the Insurance Company has submitted instant appeal on various grounds.

(3.) Heard learned counsel for the appellant.