UNITED INDIA INSURANCE CO. LTD. Vs. SURESH

JUDGEMENT

(1.) Heard Sri Anubhav Sinha, learned counsel for the appellant. None is present for the respondent.

(2.) This appeal, at the behest of M/s United India Insurance Company Limited challenges the judgment and award dtd. 31/5/1996 passed by VIth Additional District Judge/ Motor Accident Claims Tribunal, Etah in Claim Petition No.252 of 1995 whereby the learned Tribunal has awarded Rs.1,72,800.00 as compensation with interest at the rate of 10% per annum with a direction upon the appellant herein to pay the above.

(3.) Be that as it may, as 27 years have elapsed, this Court deems it fit to decide this appeal where the Court had granted stay vide order dtd. 4/3/1997.