NATIONAL INSURANCE COMPANY LIMITED Vs. UDHAO

JUDGEMENT

(1.) Heard.

(2.) First Appeal No.859/2012 arose out of the judgment and award dated 28.2.2011 passed in Motor Accident Claim Petition No.64/2006, whereby the learned Member of the Motor Accident Claims Tribunal, Chandrapur allowed the application under Section 140 of the Motor Vehicles Act and awarded a sum of Rs.50,000/along with simple interest @ Rs. 7% per annum from the date of application till its realization.

(3.) First Appeal No.861/2012 arose out of the judgment and award dated 28.2.2011 passed in Motor Accident Claim Petition No.65/2006, whereby the learned Member of the Motor Accident Claims Tribunal, Chandrapur allowed the application under Section 140 of the Motor Vehicles Act and awarded a sum of Rs.50,000/along with simple interest @ Rs. 7% per annum from the date of application till its realization.