NATIONAL INSURANCE CO Vs. MAMTA KULSHRESHTHA

JUDGEMENT

(1.) HEARD finally with the consent of counsel for parties. 1. The appeal has been preferred by the Insurer aggrieved by Award dated 30.7.2002 passed by 2nd Additional Motor Accident Claims Tribunal, Gwalior in Claim Case No. 109/2001.

(2.) ON account of death of Dr. Prabhat Kulshreshtha, the Tribunal has awarded compensation of Rs. 14,18,000 along with interest at the rate of 9% per annum from the date of filing of claim petition till realization. In case amount is not paid within a month, it was to carry the penal interest at the rate of 12% per annum. Dissatisfied thereby, the appeal has been preferred by the Insurer.

(3.) SHRI Kripal Singh, learned counsel appearing for, claimants has supported the award, cross objections have also been preferred.