UNITED INDIA INSURANCE CO LTD Vs. VALLIKUTTY

JUDGEMENT

(1.) THIS appeal is filed against the interim order dated 23.6.1998 in I.A.No.3122/1997 in O.P.(MV)No.756/1994 on the file of the Motor Accidents Claims Tribunal, Palakkad awarding an amount of Rs.1,50,000/-. It is reported that O.P.(MV)756/1994 of MACT, Palakkad was allowed on 28.6.2002 awarding an amount of Rs. 88,000/- to the petitioners with 9% interest per annum from the date of petition upto the date of payment and the amount already deposited under Section 140 of the Act shall be adjusted and R2 is directed to issue cheque/DD for 1/5th of the balance amount each in the name of petitioners 1 to 5 within one month from the date of the award. Since final orders have already been passed and the amount has been deposited as per the interim order. THIS M.F.A is dismissed.