- (1.)HEARD Sri Naresh Pant, Counsel for the appellant. This is an appeal filed by the insurance Company.
(2.)BY the present A. O. filed under section 173 of the Motor Vehicles Act, 1988, appellant has prayed for setting aside the award dated 6-11 -2003 passed by the Motor accident Claims Tribunal / District Judge, almora in M. A. C. No. 21 of 2002 Smt. Kamla devi Phulara and others v. Sri Vinod kumar Arya and another, whereby a sum of rs. 1,83,000/- has been awarded towards compensation along with inerest @ 9% per annum against the Insurance Company.
(3.)BRIEFLY stated, a claim petition was filed by the claimants-respondents No. 1 to 7 being Motor Accident Case No. 21 of 2002 smt. Kamla Devi Phulara and others v. Sri Vinod Kumar Arya and another, under section 166/140 of the Motor Vehicles act, 1988 claiming a sum of Rs. 17,37,000/ -.
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