NEW INDIA ASSURANCE CO. LTD Vs. MILAGRIN COLACO

JUDGEMENT

(1.) Heard Mr. Amey Kakodkar for the Appellant and Mr. Jagannath Sambari for Respondent No.1.

(2.) Mr. Kakodkar states that all the Respondents in this appeal have been duly served.

(3.) The challenge in this appeal is to the Judgment and Award dtd. 28/1/2016 made by the Motor Accidents Claims Tribunal (MACT) awarding the Respondent No.1 (Claimant) compensation of Rs.28,89,248.00 with interest at the rate of 9% per annum from the date of the petition till realization. This was as against the claim of compensation of Rs.25,00,000.00 by the Claimants in their claim petition.