RELIANCE GENERAL INSURANCE CO LTD Vs. INDRA KHANNA

JUDGEMENT

(1.) By way of this appeal, the Appellant has challenged the impugned judgment and award dated 04.02.2011 passed by the learned Motor Accident Claims Tribunal, Delhi in case No. 916/09, whereby the Appellant was held liable to pay to the Respondent Nos. 1 to 6 compensation of 4,24,624/- alongwith interest, if any, at the rate of 7.5% per annum from the date of filing of the petition till the date of its realisation.

(2.) Issue notice to the Respondents No. 1 to 6 to show cause as to why the appeal be not admitted. Mr. Navneet Goyal, Advocate accepts notice on behalf of the Respondents No. 1 to 6.

(3.) With the consent of the parties, the matter is taken up for final hearing.