D.C. Dalela, J. - (1.) S.B. Civil Misc. Appeal under Section 173 of the Motor Vehicles Act, 1988 has been filed as against the Award dated 17th September, 1993 passed by the Motor Accident Claims Tribunal Kotputli, Jaipur District, Jaipur presided by Mr. M.L Sharma RHJS, awarding thereby a sum of Rs. 4,85,800/-together with interest @ 12% per annum from 23th October, 1991 till its payment as against the appellant as well as the respondent Nos. 7 and 8 jointly and severally.
(2.) The New India Assurance Company in this appeal has challenged the quantum of compensation awarded by the learned Tribunal.
(3.) In the case of New India Assurance Company Ltd. v. Santra Devi & others, 1994(H) ACC 554 , this Court has held that the Insurance Company cannot challenge the quantum of compensation by way of appeal.;