- (1.) HEARD the learned Counsel for the Insurer -appellant. Learned Counsel for the claimants - respondents who has put in appearance at this stage has also been heard.
(2.) PERUSED the record. Feeling aggrieved by the award of the Motor Accident Claims Tribunal determining an amount of Rs. 4,12,500/ - as just compensation to which the claimants -respondents were found entitled to on account of the death of Smt. Seema Jain -the wife of respondent No. 1 and mother of respondent Nos. 2 and 3, the Insurer -appellant has noW approached this Court seeking redress praying for the setting aside of the impugned award.
(3.) THE relevant facts shorn of details and necessary for the disposal of this appeal lie in a narrow compass.;