ORIENTAL INSURANCE COMPANY LTD Vs. KEVRA BAI DEWANGAN

JUDGEMENT

(1.) THIS appeal is being disposed of finally at the stage of admission without notice to the other side.

(2.) THE appellant/insurer is aggrieved by the award dated 30. 4. 2008 passed in claims case No. 43/2007 by the XIth Additional Motor Accident Claims Tribunal (FTC) Durg (hereinafter referred to as the `mact'), whereby in a case of accidental death of Mohit Kumar dewangan, a child aged about 6 years, compensation of Rs. 2,00,000/- was awarded by the Tribunal. The mact further directed the insurer to pay compensation along with an interest of 8% per annum from the date of application. It further directed that if the compensation was not deposited within a period of 2 months from the date of award, the insurer shall be liable to pay simple interest at the enhanced rate of 10% per annum.

(3.) LEARNED counsel for the appellant/insurer made a three-fold submission.