- (1.) The insurance company is in appeal against award of compensation in favour of the claimants-respondents in regard to death of Ibrahim in a motor vehicular accident.
(2.) Smt. Samma, (widow) and children of the deceased filed an application under Section 166 of the Motor Vehicles Act, 1988(in short "the Act') for grant of compensation with the allegations that Ibrahim was coming from Palla hills on a tractor Farm Track-50 driven by Aashu and met with an accident due to rash and negligent driving of truck No. HR- 55C-5556 driven by Subeddin, respondent No. 1. The Motor Accident Claims Tribunal, Nuh (in short "the Tribunal") awarded compensation of Rs.7,10,242/- along with interest payable by the respondents jointly and severally.
(3.) Counsel for the appellant has challenged the award both in regard to findings of the Tribunal that driver of the alleged offending vehicle has caused the accident due to rash and negligent driving as well as qua quantum of compensation as the Tribunal has assessed loss of income towards future prospects as well.;