NEW INDIA ASSURANCE COMPANY LIMITED Vs. KESHAORAO MANIKRAO METE; NILESH KESHAORAO METE; APARNA ASSOCIATES

JUDGEMENT

(1.) Heard. Admit. Taken up for final hearing by consent of parties.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The appellant has challenged judgment and award dated 30.12.2008 passed by the Chairman, Motor Accident Claims Tribunal, Amravati whereby respondents no. 1 to 3 were held jointly and severally liable to pay Rs. 4,75,000/- as compensation inclusive of no fault liability (under Section 140 of the Motor Vehicles Act) with interest at the rate of 7.50% per annum from the date of petition till payment.