- (1.) LEARNED counsel for the appellant and Mr. Ram Singh, learned counsel for the respondents.
(2.) THIS appeal by insurance company seeks to challenge the judgment and order dated 3. 2. 2007, passed by Motor Accidents claims Tribunal, Fatehpur in M. A. C. P. No. 220 of 2003. The Tribunal has awarded an amount of Rs. 7,27,000 to the respondent no. 1 who was the claimant before the tribunal. The claim was arising out of the death of the wife of respondent No. 1 in an accident, a truck which was insured with the appellant insurance company, was involved.
(3.) WITH the consent of both the learned counsel, we have taken up this appeal for final hearing at the admission stage itself and we have noted the submissions of both counsel.;