NATIONAL INSURANCE COMPANY Vs. HEERA LAL

JUDGEMENT

(1.) Instant appeal has been preferred against the impugned award dated 04.07.2012, whereby Ld. Tribunal has awarded compensation of Rs.1,42,000/- with interest @ 12% per annum from the date of institution of the petition, i.e., 22.01.2009 till realization of the amount.

(2.) Ld. Tribunal has further directed to pay Rs.25,000/- towards lawyer's fee and Rs.5,000/- towards out of pocket expenses.

(3.) The appellant is aggrieved with the interest @ 12% per annum and an amount of Rs.25,000/- towards lawyer's fee and Rs.5,000/- towards out of pocket expenses.