RELIANCE GENERAL INSURANCE COMPANY LIMITED Vs. NAGEENA

JUDGEMENT

(1.) The instant appeals under Sec. 173 of the Motor Vehicles Act, 1988 (afterwards referred as 'Act of 1988') arise out of the judgment and award dtd. 22/3/2022 passed by the Motor Accident Claims Tribunal, Shrimadhopur, District Sikar (afterwards referred as 'Tribunal') in MAC Case No.06/2017, whereby, the learned Tribunal has awarded a sum of Rs.18,97,175.00 as compensation alongwith interest @ 6% per annum from the date of filing claim petition i.e. 20/12/2016.

(2.) By filing S.B. Civil Misc. Appeal No. 978/2022 the appellant Reliance General Insurance Company Limited (hereinafter to be referred to as 'First Appellant') has questioned the quantum of compensation as well as the conclusion of the learned Tribunal holding the driver of the questioned vehicle negligent.

(3.) It is contended in the appeal that the driver of the Tempo was negligent in the said accident but the learned Tribunal did not consider that aspect. Further, the fact of negligence by the driver of the questioned vehicle also remained unproved.