BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LIMITED Vs. SAVITA

JUDGEMENT

(1.) The present 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. 30/9/2011 passed by the Court of learned Judge, Motor Accident Claims Tribunal [Additional District Judge], Khetri (Raj.) [for short 'the learned Tribunal'] in Motor Accident Claim Case No. 81/2010, whereby an amount of Rs.6,77,000.00 has been awarded as compensation in favour of the claimants-respondents on account of death of Prem Prakash in an accident which occurred on 25/1/2010.

(2.) The learned Tribunal after framing the issues, evaluating the evidence available on the record and hearing counsel for the parties, decided the claim petition of the claimants- respondents.

(3.) Learned counsel for the appellant- Insurance Company has attacked the findings recorded by the learned Tribunal on issue Nos.1 and 3 on the ground that the learned Tribunal has not evaluated the evidence in right perspective. Therefore, the learned Tribunal has erred in recording the findings against the appellant-Insurance Company on issue Nos. 1 and 3.