NEW INDIA INSURANCE COMPANY LIMITED Vs. SANTOSH DEVI

JUDGEMENT

(1.) The instant appeals arise out of the common judgment dtd. 12/1/2021 passed by Motor Accident Claims Tribunal No.2, Jaipur Metropolitan-I, Jaipur.

(2.) The New India Insurance Company (hereinafter referred to as "appellant") has filed this miscellaneous appeal challenging the judgment and award passed by the Motor Accident Claims Tribunal No.2, Jaipur Metropolitan-I, Japiur, whereby, the Tribunal has awarded a compensation of Rs.53,94,565.00 alongwith interest @ 7% per annum from the date of institution of filing the claim petition against the appellant-insurer and in favour of claimantrespondent Nos.1 to 3.

(3.) The appellant questions the occurrence of the accident so also the application of the statutory deduction and multiplier adopted by the Tribunal in awarding the compensation to respondent Nos. 1 to 3.