VINEET KOTHARI, J. - (1.) This appeal is directed against the impugned award of Motor Accident Claims Tribunal, Jaipur City, Jaipur, dated 22.5.1992 deciding the Claim Case No. 106 of 1991 by the appellant-New India Assurance Company.
(2.) The appellant-Insurance Company submitted that liability of the Insurance Company is limited, according to the provisions of Section 95 of the old Motor Vehicles Act, 1939 to the extent specified in the Insurance Policy and, therefore, the Tribunal could not have directed the Insurance Company to pay the entire sum as per the impugned award. He further contends that penal interest @ 15% p.a. could not be awarded if the payment in question was not paid within three months.
(3.) As far as the award under different heads given by the Tribunal is concerned, I do not find any infirmity in the same and the Tribunal after considering all the relevant facts and circumstances of the case has awarded the compensation in question.;