UNITED INDIA INSURANCE CO. LTD. Vs. PARVEEN CHAND

JUDGEMENT

(1.) The matter is taken up for final consideration. The respondent Nos. 2 and 3 are deemed to have been served in the appeal but failed to appear in the case.

(2.) The learned Motor Accidents Claims Tribunal, Ramban vide dtd. 29/6/2013 awarded compensation in favour of the respondent herein, Parveen Chand, to the tune of Rs.8.00 lacs along with pendentelite and future interest @ 7% per annum till realization. The grievance raised by the appellant-Insurance Company in the appeal is that the Tribunal has not appreciated the facts as per record and has awarded the compensation to the tune of Rs.5,40,000.00 on account of damage to the goods without any formal proof of the same. It is also pleaded that the claim petition does not give necessary bifurcation of the loss allegedly caused to the shop and the goods respectively. The learned counsel for the appellant has indeed argued the appeal as per the averments contained in the appeal.

(3.) The learned counsel for the respondent-claimant has appeared and argued the matter. The learned counsel has submitted that the Tribunal has awarded the compensation as per the evidence that was brought on record by the parties. Infact the Tribunal should have granted more compensation to the claimant than the one awarded by the Tribunal as the claimant had suffered huge loss as the shop and the goods lying therein stood damaged due to the incident which took place on 15/5/2012.