MARY SULTANA @ MERAJ W/O MR. ANJUM PASHA AND OTHERS Vs. SRI NAVEED AHAMED, S/O ABDUL SATTAR, MAJOR KOTHATHI VILLAGE AND POST MANDYA TALUK AND DISTRICT (OWNER OF LORRY NO. MYN-4545) AND UNITED INDIA INSURANCE CO. LTD. HUNASUR BRANCH THROUGH ITS R

JUDGEMENT

(1.) THE only point for consideration relates to date of accrual of interest. In terms of judgment of Supreme Court in Civil appeal No. 5669/2012 dated 31.07.2012 (in the case of the Oriental Insurance Co. Ltd., -vs - Siby George and Others), interest becomes payable after 30 days from the date of accident. Therefore, insurance company cannot have any grievance against the impugned order.

(2.) IN the result, I pass the following: