- (1.) The present appeal has been preferred by the Reliance General Insurance Company against the award dated 25.07.2016 passed by the learned Motor Accidents Claims Tribunal, Gurgaon (hereinafter called the "Tribunal") vide which respondents-claimants No.1 to 4 have been awarded compensation to the tune of Rs.22,04,800/- on account of death of Satish in the motor vehicular accident, which took place on 06.01.2015.
(2.) The present appeal has been preferred by the appellantInsurance Company (who was impleaded as respondent No.3 in the claim petition) to assail the award.
(3.) I have heard learned counsel for the appellant and have gone through the paper-book carefully.;