ORIENTAL INSURANCE CO. LTD Vs. SURESH

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) By this appeal, the appellant - Insurance Company challenges the judgment and award dtd. 20/06/2008 passed by the Motor Accident Claims Tribunal, Gondia in Claim Petition No.115/2006 whereby the Tribunal awarded the compensation of Rs.3,69,500.00 with interest @ 7.5% per annum from the date of filing of the claim petition till realization of whole amount to the petitioners.

(3.) Brief facts in nutshell are as follows: