Kaushal Jayendra Thaker, J. - (1.) Heard learned counsel for the appellant. None appears for the owner - respondent.
(2.) The Insurance company has felt aggrieved as they have been saddled with the liability to indemnify the owner of the vehicle which was insured with them and which met with an accident for which the claimants preferred MACP No.105 of 1992.
(3.) By way of this appeal, the Insurance company has felt aggrieved by the award of Rs.2,66,500/- for the death of a 34 years old person, who was self employed.;