- (1.) Since only a legal point has been raised by learned counsel for appellant and the facts are not disputed, as such, with the consent of learned counsel for appellant, the appeal is being decided at the admission stage.
(2.) Heard learned counsel for appellant.
(3.) This First Appeal From Order has been filed against the judgment and award dated 24th May, 2014 passed by the learned Motor Accident Claims Tribunal/Additional District Judge, Court no. 3, Meerut in M.A.C. No. 1458 of 2010; Amir Akhtar and others Vs. Harichan and others whereby a sum of Rs. 4,98,401/- along with 6% simple interest from the date of institution of claim till actual payment is made, in favour of the claimants and against the appellant-Insurance Company, has been awarded.;