- (1.) Appellant-New India Assurance Company Ltd., who is respondent No.3 in the claim petition before the learned Motor Accidents Claims Tribunal, Chandigarh (hereafter called the 'Tribunal'), has preferred this appeal against the award dated 05.11.2014 passed by the Tribunal, vide which compensation to the tune of Rs.27,05,015/- has been awarded to the respondent No.1-claimant on account of the injuries suffered by him in the motor vehicular accident which took place on the night intervening 12/13.11.2012.
(2.) The appellant-Insurance Company has preferred the appeal assailing the quantum of compensation awarded to the claimant.
(3.) Respondent No.1-claimant has filed the cross-objections under Order 41 Rule 22 read with Section 151 of the Code of Civil Procedure, 1908 for enhancement of the amount of the compensation.;