NATIONAL INSURANCE CO. LTD Vs. BABI SITARAM HARMALKAR

JUDGEMENT

(1.) Heard Mr. U.R. Timble for the Appellant-Insurance Company. The Respondents, though served, were neither present nor represented.

(2.) The challenge in this Appeal is to the Judgment and Award dtd. 25/11/2011 made by the Motor Accident Claims Tribunal at Mapusa (Tribunal) in Claim Petition No.66/2009.

(3.) The Tribunal has awarded the Claimants compensation of Rs.18,76,000.00, together with interest at the rate of 9% per annum from 19/11/2009, i.e. the date of application till actual payment.