- (1.) The misc. appeal No. 1416 of 2007 has been filed by the Oriental Insurance Co. Ltd. (in short insurance company) against the award dated 24.2.2007 passed by the Judge, Motor Accident Claims Tribunal Neem ka Thana (Sikar) in Claim case No. 172 of 2005 whereby a sum of Rs. 12,13,642/- was awarded to the claimants as compensation. After service of notice on the claimant- respondents 1 to 6, they have filed the cross objections for enhancement of the compensation amount awarded by the MACT.
(2.) The facts have been set out in the impugned judgment and hence I am not repeating the same here except wherever necessary.
(3.) Ms. Vimal Sharma, learned counsel for the insurance company made a request to this court that in the award dated 24.2.2007 passed by the Judge, Motor Accident Claims Tribunal Neem ka Thana (Sikar) in Claim case No. 172 of 2005 whereby a sum of Rs. 12,13,642/- was awarded to the claimants as compensation, while deciding the issue No.2 in the claim petition the MACT has not properly considered the evidence and the judgments properly.;