MANAGING DIRECTOR, NWKSRTC Vs. MERY KOM ANGEL GUDINHO

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for respondent No.2.

(2.) Learned counsel for the appellants submitted that, in the connected matter in MFA.No.102210/2015(MV) connected with MFA.No.100974/2015, this Court had already passed common judgment on 23/3/2021 saddling the liability on the insurance company by modifying the impugned judgment and award passed by the Tribunal. Therefore, similar order is to be passed in the present case.

(3.) Learned counsel appearing for respondent No.2 while conceding that the connected matters are already disposed of vide order dtd. 23/3/2021 stated that respondent No.2-Insurance Company is saddled with liability and the same was not challenged by the Insurance Company. However, she submits that, the rate of interest awarded by the Tribunal at the rate of 7% per annum is to be reduced to 6% per annum. In view of the above, the point that would arise for my consideration is as follows.