The New India Asurance Co. vs Ram Sajiwan And Others
2023 Latest Caselaw 8449 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- FIRST APPEAL FROM ORDER No. - 819 of 1997
 

 
Appellant :- The New India Asurance Co.
 
Respondent :- Ram Sajiwan And Others
 
Counsel for Appellant :- S.D. Pathak,Anubhav Sinha
 
Counsel for Respondent :- Shobh Nath
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Heard learned counsel for the appellant and learned counsel for the respondent.

This appeal, at the behest of the New India Assurance Co., challenges the judgment and decree/award dated 20.5.1997 passed by Special Judge, Motor Durghatna Pratikar Adhikaran, Allahabad in C.P. No. 307 of 1994 whereby the Court below had awarded a meager amount of compensation.

On the ground of meagerness of amount and smallness of quantum of compensation, this appeal challenging the award cannot be entertained as that is not the question of law decided by this Court.

Accordingly, this appeal is dismissed.

Stay, if any, is vacated.

Record and proceedings be sent back to the tribunal.

The amount be disbursed to the claimant forthwith.

Order Date :- 22.3.2023

PS