ORIENTAL INSURANCE CO LTD Vs. KRISHNA KUMARI

JUDGEMENT

(1.) Ia No.2, application for condonation of delay in filing the cross appeal is allowed and accordingly delay is condoned.

(2.) The present appeal under Section 173 of the Motor Vehicles Act has been filed by the insurer against the award dated 28.01.2011 passed by the Motor Accident Claims Tribunal, Korea (in short, the Tribunal) in Claim Case No.04 of 2007. Vide the said impugned award, the Tribunal in a death case has awarded a compensation of Rs. 4,58,400/- with interest @ 7.5 percent per annum from the date of application.

(3.) The claimants in the instant case have also filed cross appeal under Order 41 Rule 22 CPC seeking enhancement of compensation.