NEW INDIA ASSURANCE COMPANY Vs. CHAMPA DEVI JAISWAL

JUDGEMENT

(1.) SHRI R.P. Verma for the appellant. Shri R.R. Jaiswal for the respondent No. 1 takes notice.

(2.) HEARD the learned Counsel on the question of admission.

(3.) THE order impugned is specific on the point it requires no clarification. In para 4 of the impugned order, the Claims Tribunal has directed appellant New India Assurance Company Jabalpur Branch to pay the amount of interim award i.e. Rs. 1500 within three months. Hence the order impugned do not call for any interference.