NARENDRA KUMAR JAIN, J. - (1.) Heard learned counsel for the parties.
(2.) Admit. At the request of both the parties, the appeal was heard finally and is being disposed of.
(3.) The appellant-New India Assurance Company Limited has preferred this appeal against the impugned Award dated 4th December, 2004 passed by the Additional District Judge (Fast Track) No.7, Jaipur City, Jaipur, in Claim Application No.893/2004, whereby a sum of Rs.1,76,994/- with interest at the rate of 6% per annum from the date of claim application i.e. 3rd May, 2002, has been awarded as compensation under Section 166 of the Motor Vehicles Act, 1988, in favour of the claimant respondent No. 1.;