SARAL SRIVASTAVA,J. - (1.) Heard counsel for the appellant and counsel for the respondents.
(2.) The Insurance Company has preferred the present appeal challenging the award dated 30.07.2007, whereby the Tribunal has awarded compensation of Rs. 5,91,000/- with 6 per cent interest as compensation to the respondents/claimants.
(3.) The claimants-respondents no. 2 and 3 instituted the claim petition for the death of one Nisar Alam and prayed for a compensation of Rs. 15,00,000/-. It was stated in the claim petition that Nisar Alam was employed as driver in M/s Chaudhary Transport Company Wazirpur, Industrial Area, Delhi. It was further stated that driver of Tata Container No. HR-63/4109 in the Depot of Indian Container Corporation put the truck in reverse motion and hit Nisar Alam who suffered injuries in the accident and died.;