SUDHIR AGARWAL,J. - (1.) Heard learned counsel for the parties and perused the record.
(2.) Learned counsel for the parties requested that preparation of paper book be dispensed with and appeal be heard and decided on the basis of perusal of lower court record and record made available with appeal. Since, only two short points are involved which are basically legal in nature, hence, we proceed accordingly.
(3.) This appeal under section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as Act 1988) has been filed by Insurance Company-respondent no. 4 against award dated 31st October, 2000 passed by District Judge, Gautam Budh Nagar (hereinafter referred to as Tribunal) in Motor Accident Claim Petition No. 80 of 1989, awarding compensation of Rs. 7,30,000/- to claimants-respondents.;