ORIENTAL INSURANCE COMPANY LIMITED Vs. SUGHAN BAI

JUDGEMENT

(1.) HEARD on admission.

(2.) THIS Miscellaneous Appeal is directed against an award dated 30-6-2006 passed by the learned 1st Motor Accidents Claims Tribunal, Surajpur in Claims Case No. 71 of 2005 whereby compensation of Rs. 1,43,000/- along with interest at the rate of 6% per annum from the date of application was awarded.

(3.) SECTION 173(1) of the Act reads as under: