JAGDISH PRASAD PALIWAL Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) THE appellant is aggrieved by the directions issued in the order dated 28-4-2006 requiring appellant to pay interest to the insurance company on the principal sum which was required to be paid by the insurance company to the claimants.

(2.) ATTENDER, died an untimely deatrj at a road accident. His mother, wife and minor sons claimed compensation under the motor Vehicles Act, 1988. Appellant was the owner of the vehicle in question. It was insured with National Insurance Company. The appellant, the driver of the vehicle and the insurance company were impleaded as respondents No. 1, 2 and 3 in the claim petition,

(3.) APPELLANT was served in the claim petition. He engaged a lawyer. He claims that his lawyer cheated him by pocketing the fee and not appearing before the Tribunal as also not informing the appellant as to what was happening before the Tribunal.