NATIONAL INSURANCE COMPANY LTD. Vs. KHETARPAL

JUDGEMENT

(1.) This appeal arises out of the judgment and award passed by the Motor Accidents Claims Tribunal, Additional District and Sessions Judge (Fast Track), Anupgarh, Headquarter Suratgarh, District Sriganganagar, dtd. 1/12/2010, whereby the Tribunal awarded compensation to the claimants under Sec. 163A of the Motor Vehicles Act, 1988 to the tune of Rs.4,82,200.00.

(2.) The appellant - insurance company by way of filing instant appeal challenges the said award on various grounds, asserting that the claim petition deserves to be dismissed.

(3.) Brief facts leading to the present appeal are that the claimants filed a petition under Sec. 163A of the Motor Vehicles Act, 1988, seeking compensation for the death of the deceased, Balwantram. The deceased was a friend of Bhanwarlal, the husband of Kamla, who owned the Tata Sumo vehicle bearing registration number RJ-13-C-7964.