BAJAJ ALLIANZ INSURANCE CO LTD Vs. SANTARA BAI

JUDGEMENT

(1.) Heard on application for condonation of delay in filing the appeal.

(2.) On due consideration, I am satisfied that the Appellant has succeeded in explaining the cause of delay in filing the appeal. Therefore, the application is allowed and the delay is condoned.

(3.) This is insurer's appeal against the award dated 26-7-2010 passed by the Addl. Motor Accident Claims Tribunal, Korba in Claim Case No. 28/2009 awarding Rs. 2,98,760/- as compensation in favour of the claimant and as against Appellant/Insurance Company along with interest at the rate of 6% per annum from the date of application till its payment.