A.M. Sapre, J. - (1.) This is a miscellaneous appeal filed by Insurance company (Insurer of offending vehicle) under Section 173 of the Motor Vehicles Act (For short called 'the Act') against an award dated 13.1.2010 passed by MACT, Hanumangarh in Claim Case No.33/2008.
(2.) By impugned order, the Tribunal partly allowed the claim petition of claimants filed under Section 166 of the Act and awarded a total sum of Rs. 6,70,547/- to claimants for the death of one "Lakha Singh" who died in vehicular accident. The impugned award was passed jointly and severally against all the non applicants including the appellant as insurer of offending vehicle.
(3.) In this appeal filed by Insurer, the challenge is essentially to the quantum of compensation awarded by the Tribunal to claimants. According to appellant, it is on higher side and being excessive in nature, the same deserves to be reduced.;