- (1.) The present appeal has been preferred against the award dated 09.10.2010 passed by the learned Motor Accidents Claims Tribunal, Patiala, (hereinafter called the "Tribunal"), vide which respondent No.2-claimant Surinderpal Kaur has been awarded compensation to the tune of Rs.4,66,000/- on account of death of her son Seeshpal Singh in the motor vehicular accident, which took place on 19.09.2008.
(2.) The appellant Insurance Company, who was impleaded as respondent No.3 in the claim petition has preferred this appeal to assail the aforesaid award.
(3.) I have heard learned counsel for the appellant and have gone through the paper-book carefully.;