- (1.) Heard learned counsel for the appellant and perused the impugned award.
(2.) This First Appeal From Order is preferred challenging the validity and correctness of the judgment and award dated 7.11.2012. passed by Motor Accident Claims Tribunal/Addl. District Judge, Court No. 2, Hamirpur in M.A.C.P. No. 49 of 2007,Smt. Rani and others versus Vir Krishna Singh and others, whereby a sum of Rs. 4,42,000/- was awarded as compensation to the claimant-respondents
(3.) The appellant has sought relief for setting aside the award of the Tribunal by which the claim of the claimant-respondents as against New India Assurance Company has been allowed.;