(1.) BY a judgment dated 06.04.2012 a compensation of Rs. 37,78,000/- was awarded in favour of the Respondents No. 1 and 2 with interest @ 9% per annum. Para 82 of the judgment is extracted hereunder:-
(2.) WHILE directing the Petitioner/Insurance Company to make payment within 30 days, the Claims Tribunal directed payment of future interest @ 12% per annum (in case of delayed payment). The relevant portion of the order is extracted hereunder:-
(3.) SUBSEQUENTLY, on 04.11.2011 the Appellant was directed to pay interest @12% per annum from the date of filing of the petition till the date of payment. The order is extracted hereunder:-