Gopal Krishan Vyas, J. - (1.) In this appeal filed under Section 173, Motor Vehicles Act, 1988, Appellant Bajaj Allianz General Insurance Company is challenging the Judgment and award dated 13.07.2010, whereby, in the claim petition filed by Respondent-claimant, the Motor Accident Claims Tribunal awarded Rs. 30,200/- as compensation.
(2.) After hearing learned Counsel for the Appellant, I have perused the award impugned Learned Claims Tribunal, Banswara decided two claim petitions bearing MAC Cases No. 440/07 and 507/07. Against the same Judgment passed in Claim Case No. 440/07 filed by Shanker Lal and Smt. Babli, an appeal was filed being S.B. Civil Misc. Appeal No. 111/2010. Said appeal was dismissed vide Judgment dated 10.03.2011 by this Court.
(3.) In this case, claimant-Respondent suffered injury in the accident and while adjudicating the claim petition, the Tribunal awarded Rs. 30,200/- as compensation. After perusing the finding arrived at by the Claims Tribunal, I am of the opinion that no error has been committed by the Tribunal because the Respondent-claimant suffered 10.5% permanent disability in the accident and, at the time of accident, she was only 6 years old. In this view of the matter, I see no reason to interfere in the award impugned.;