SHRIRAM GENERAL INSURANCE CO LTD Vs. SARWAN

JUDGEMENT

(1.) NONE appears for either of the respondents; they are proceeded against ex -parte.

(2.) THE counsel for the appellant has been heard.

(3.) THE appeal impugns the award / judgment dated 8th February, 2012 in Suit No.136/2011 (Unique ID No.0240IC0169652011) in a claim petition filed by the respondent No.1 against the appellant and the respondents No.2&3. The Claims Tribunal has held the respondent No.1 entitled to compensation of Rs.6,39,620/ - with interest @ 7.5% per annum from the date of the petition till realisation and upon failure to pay the said amount within one month, for interest @ 9% per annum from the date of petition. The appellant was directed to pay the amount with liberty to recover the same from the respondents No.2&3, being the owner and driver of the vehicle which was insured with the appellant.