BAIJANTI DEVI Vs. RAJESH SISODIYA

JUDGEMENT

(1.) By way of this appeal, the appellants has challenged the judgment and order dtd. 7/2/1997 passed by Motor Accident Claims Tribunal/ XIIIth Additional District Judge, Agra (hereinafter referred to as 'Tribunal') in M.A.C. Case No. 359 of 1995 (Smt. Baijanti Devi and another Vs. Rajesh Sisodiya and others) awarding a sum of Rs.1,00,500.00 as compensation to the claimants/appellants with interest at the rate of 12% per annum from the date of filing the claim petition till the amount is deposited.

(2.) Heard Mr. Madhav Jain, learned counsel for the appellants and Ms. Anita Srivastava, learned counsel for the respondent no.5-Oriental Insurance Co. Ltd. Perused the record and judgment.

(3.) Though, there are two vehicles involved, one insured by Oriental Insurance Co. Ltd. and other by New India Assurance Co. Ltd. None has appeared on behalf of New India Assurance Co. Ltd.