ORIENTAL INSURANCE CO LTD Vs. LAXMIBEN JETHALAL NAKRANI

JUDGEMENT

(1.) THE learned counsel for the appellants states that since respondent nos. 1 and 3 have expired, the same may be deleted from the proceedings. Permission to delete respondent nos. 1 and 3 is granted. THE respondents nos. 1 and 3 stands deleted from the proceedings.

(2.) THIS appeal has been preferred against the judgment and award dated 07.12.1996 passed by the Motor Accident Claims Tribunal [Main] Kutch at Bhuj in M.A.C.P. No. 340 of 1990, whereby the claim petition was partly allowed and the original claimants were awarded compensation of Rs.,6,32,000/- along with interest @ 15% per annum from the date of the application till its realization.

(3.) ON the other hand Mr. Shah, learned counsel for the claimants supported the impugned award and submitted that the Tribunal after considering the entire evidence on record has awarded compensation in question and therefore, this Court may not interfere with the same.