NEW INDIA ASSURANCE COMPANY LTD Vs. ANJANABAI

JUDGEMENT

(1.) None present for the respondents. Heard learned Counsel for the appellant.

(2.) By preferring this appeal, the appellant - The New India Assurance Company Ltd. has challenged the judgment and award dtd. 13/01/2009 passed in Motor Accident Claims Petition No.77/2002 by the Additional Member, Motor Accident Claims Tribunal, Khamgaon, District Buldhana by which compensation of Rs.1,83,800.00 together with interest is directed to be paid to the respondents along with interest accrued thereon.

(3.) Brief facts in the nutshell are as under: