NEW INDIA ASSURANCE CO. Vs. KANTILAL VEERBHAI PANCHAL

JUDGEMENT

(1.) Heard the Advocate for the Appellant. None present for Respondent No. 1. Perused the record.

(2.) The present appeal arises from the award dated 19th December, 1988 passed in Claim Petition No. 1221 of 1982 by Motor Accident Claim Tribunal for Greater Bombay.

(3.) By the impugned award while allowing the application of the claimant - Respondent No. 2, the Appellant and Respondent No. 1 are claiming to be jointly and severally liable to pay compensation of Rs. 50,000/- with interest at the rate of 12% per annum thereon from the date of the application to Respondent No. 2.