- (1.) The present appeal has been preferred by the Oriental Insurance Company against the award dated 16.11.2009, passed by the learned Motor Accidents Claims Tribunal, Ropar (hereinafter called the "Tribunal") vide which respondents No.1 to 7-claimants have been awarded compensation to the tune of Rs.21,62,000/- on account of death of Prem Singh in the motor vehicular accident, which took place on 31.12.2008.
(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 parties and have gone through the paper-book carefully.;