SHRIRAM GENERAL INSURANCE CO LTD Vs. LALA RAM

JUDGEMENT

(1.) A Claim Petition under Section 166 of the Motor Vehicles Act (the Act) and Section 140 of the Act was preferred by the Respondents No.1 to 5 before the Motor Accident Claims Tribunal, (the Claims Tribunal) claiming compensation for the death of Smt. Sheela wife of the first Respondent and mother of Respondents No.2 to 5. A revised offer of ` 4,52,000/- was given by the Appellant

(2.) INSURANCE Company which is available on page 15 of the Trial Court Record which was not accepted by the Respondents No.1 to 5.

(3.) THE award amount of ` 50,000/- shall carry interest @ 7.5% per annum from the date of filing the petition till the date of deposit with the Claims Tribunal within 30 days.