UNITED INDIA INSURANCE CO LTD Vs. BHAGIRATHIBAI

JUDGEMENT

(1.) HEARD .

(2.) ADMIT to the extent of penalty and interest clause. Taken up for final hearing forthwith with consent of the parties.

(3.) THE claim for compensation came to be filed by the claimants i.e. respondents No.1 to 3 before the Court below claiming Rs.83,192/ and Rs.41,596/ by way of penalty. The total claim thus is for Rs.1,24,788/ .