S.P.SRIVASTAVA,J. - (1.) HEARD the learned Counsel for the Insurer-appellant.
(2.) MR . Ram Singh, learned Counsel for the claimant-respondent caveators, who has appeared at this stage has also been heard. The appellant-Insurance Company feels aggrieved by the award of the Motor Accident Claims Tribunal, determining an amount of Rs. 2,25,000/- as just compensation, to which the dependents of the deceased Kumari Maina aged about 8 years were found entitled to on account of her untimely death in an accident involving the offending motor vehicle, which was insured by the present insurer-appellant covering the risk.
(3.) THE only submission urged and pressed by the learned Counsel for the appellant in support of this appeal is that the amount of compensation awarded by the Tribunal is highly excessive.;