NATIONAL INSURANCE CO. LTD. Vs. SUDESH SHARMA

JUDGEMENT

(1.) THIS is an appeal in vehicular accident claim case. Heard. I have perused the record.

(2.) A claim petition for compensation arising out of the death of one Amit Sharma in a vehicular accident was filed by respondents -1 to 5 before the ld. Motor Accident Claims Tribunal, Jammu (for short the Tribunal). The ld. Tribunal vide its award dated 12 -7 -2007 allowed the claim and awarded compensation of Rs. 3,70,000/ - to the respondents (claimants) and fastened the liability upon Insurance Company (herein appellant). The appellant/Company has challenged the award in this appeal.

(3.) PER contra Mrs. Neena Mishra, ld. counsel for the respondents -1 to 6 has supported the award passed by the ld. Tribunal. She would say that the ld. Tribunal gave sufficient time to the appellant to produce evidence and was ultimately constrained to closed evidence.