NATIONAL INSURANCE COMPANY LIMITED Vs. SAVITRI DEVI

JUDGEMENT

(1.) The present Appeal has been filed by the Insurance Company under Sec. 173 of the Motor Vehicles Act, 1988 against the Award dtd. 31/7/2014, passed by learned Motor Accident Claims Tribunal/1st Additional District Judge, Nainital in Motor Accident Claim Petition No. 54 of 2013, "Smt. Savitri Devi and Others vs. Prem Singh Nagarkoti and Others", by which, the Tribunal has awarded a total sum of Rs.40,76,480.00 (Rupees Fourty Lakh Seventy Six Thousand Four Hundred Eighty) as compensation along with an interest @ 7.5 % per annum from the date of petition till its actual payment.

(2.) Heard Mr. Prabhat Pande, learned counsel for the appellant and Mr. Ayush Agrawal, learned counsel holding brief of Mr. Akhil Kumar Sah, learned counsel for the respondent nos. 1 to 3-claimants.

(3.) Learned counsel for the Insurance Company-appellant submitted that the appellant is ready to pay Rs.39,50,000.00 (Rupees Thirty Nine Lakh Fifty Thousand) as compensation along with an interest @ 7.5 % from the date of petition till its actual payment.