NATIONAL INSURANCE CO LTD Vs. RATAN LAL

JUDGEMENT

(1.) IN view of the averments made in the application, the delay in filing the instant appeal is condoned. The application stands disposed of. This appeal is directed against the impugned award dated 25.05.2011, whereby the learned Tribunal has awarded compensation as under: - <FRM>JUDGEMENT_3605_ILRDLH23_2013.htm</FRM> Interest at the rate of 7.5% per annum from the date of filing of claim petition, i.e., 15.10.2007 till its realization was also awarded by the learned Tribunal.

(2.) LEARNED counsel appearing on behalf of the appellant/Insurance Company has argued that the learned Tribunal failed to observe the fact that wife of the respondent No. 1 had appeared as PW1 before the learned Tribunal and admitted that she had filed only the certified copies of the medical bills. However, she further stated that no re -imbursement was received by her husband from anywhere.

(3.) SHE further submitted that the appellant/Insurance Company has verified from the employer of injured Ratan Lal, i.e., M/s Clutch Auto Limited and the same has been responded by their letter dated 13.10.2011, which reads as under: -