LAXMI GUPTA Vs. ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Leave granted.

(2.) The appellants are aggrieved by the order dtd. 24/7/2019 passed by the High Court of Judicature at Allahabad in FAFO No.2532 of 2005 whereby the appeal and the cross-objections were dismissed.

(3.) The above-stated appeal was filed by respondent No.1 - Insurance Company against the Award dtd. 18/8/2005, passed by the Motor Accident Claims Tribunal, Gorakhpur (for short, 'the Tribunal') whereby compensation of Rs.6,21,400.00 along with 6% monthly interest was awarded to the appellants/claimants.