DR.PUSHPENDRA SINGH BHATI, J. - (1.) With the consent of learned Counsel for the parties, the matter has been heard finally.
(2.) This misc. appeal under Section 173 of the Motor Vehicles Act, 1988 has been preferred by the appellant-Insurance Company claiming the following reliefs: 'It is, therefore, most humbly and respectfully prayed that this Appeal may kindly be allowed, the impugned Judgment/Award dated 6.11.2007 may kindly be set aside, the claim petition of the respondent-claimants may please be dismissed and in the alternative, the final compensation may please be reduced substantially and the Judgment/Award may kindly be modified accordingly. The costs of the appeal may kindly be awarded in favour of the appellant.'
(3.) An unfortunate accident had happened on 20.11.2003 when deceased Devi Lal was going on his motorcycle towards Balapura from Bhilwara side, and at that time, was hit by a truck bearing registration No. HR38 F 0985, which was driven on wrong side, and the said collision resulted to serious injuries, to which, Devi Lal succumbed.;