USHAKUMARI Vs. RELIANCE GENERAL INSURANCE CO. LIMITED

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the order passed by the High Court of Kerala at Ernakulam on 10/4/2018 in MACA No. 2561 of 2014 holding that the respondents (appellants herein) were entitled to compensation of Rs.22,32,000.00 (Rupees twenty two lakh thirty two thousand) with interest at the rate of 9% per annum from the date of petition till the date of actual payment.

(3.) Before the High Court the Insurance Company had questioned the judgment and Award passed by the Motor Accidents Claims Tribunal, Kollam (in short 'the Tribunal') on 28/6/2014 in OP(MV) No. 134 of 2012 whereby the Tribunal applied the multiplier of 13 and granted compensation of Rs.28,82,000.00 with interest @ 9% p.a. from the date of filing of the petition till the date of realisation.