UNITED INDIA INSURANCE COMPANY LTD. Vs. SMT. USHA

JUDGEMENT

(1.) This appeal is filed under Sec. 173 of the Motor Vehicles Act r/w Sec. 96 of the Code of Civil Procedure challenging the impugned Judgment and award dtd. 04/10/2010 passed by the Chairman, Motor Accident Claims Tribunal, Gadchiroli in M.A.C.P. No.1/2010.

(2.) By the impugned Judgment and award, the learned Tribunal has granted compensation of Rs.4,17,500.00with interest @ 7% per annum.

(3.) This appeal was admitted on 13/07/2011 and waiting for its turn for final hearing. Today, the matter is called out for final hearing.