Darshan Singh, J. - (1.) The present appeal has been preferred against the award dated 09.11.2001 passed by the learned Motor Accidents Claims Tribunal, Kaithal (hereinafter called the "Tribunal"), vide which respondents No.1 to 4-claimants have been awarded compensation to the tune of Rs. 2,80,000/- on account of death of Naib Singh in the motor vehicular accident, which took place on 10.08.2000.
(2.) Initially, the appellant-Insurance Company filed the civil revision No.425 of 2002, which was ordered to be treated as first appeal against order vide order dated 13.02.2002.
(3.) The appellant-Insurance Company has filed this appeal to assail the award.;