- (1.) The present appeal has been preferred by the New India Assurance Company Ltd. against the award dated 22.03.2010, passed by learned Motor Accidents Claims Tribunal, Ludhiana (hereinafter called the 'Tribunal') vide which the claim petition filed by the claimants under Section 163-A of the Motor Vehicles Act, 1988 (hereinafter called the 'Act') for grant of compensation on account of death of Jagtar Singh in the motor vehicular accident, which took place on 06.04.2007 has been allowed and the compensation to the tune of Rs.2,88,000/- along with interest @ 6% per annum from the date of filing the petition till realisation has been allowed.
(2.) The appellant-Insurance Company has preferred this appeal challenging the liability fastened upon it by the learned Tribunal.
(3.) I have heard Mr. V. Ramswaroop, Advocate, learned counsel for the appellant, Mr. G.S. Jaswal, Advocate, learned counsel for respondent No.4 and gone through the paper-book carefully.;