SANGITA Vs. ALLANUR SK HANIF

JUDGEMENT

(1.) 'Admit'.

(2.) By consent of learned counsel representing the parties, the Appeal is heard fnally at the stage of admission.

(3.) Being aggrieved by the Judgment and Order dated 10/09/2008 passed by learned Member, Motor Accident Claims Tribunal, Parbhani, the appellants/claimants have preferred this Appeal with a limited challenge of award of interest from the date of Award till its realization as against the claim of claimants to award interest from the date of fling of claim petition.