ORIENTAL INSURANCE COMPANY LTD. Vs. SWAROOPI BAI

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India has been filed against the order dated 11-8-2018 passed by 14 th Additional Motor Accident Claims Tribunal, Gwalior in Execution Claim Case No.189/2009, by which the Insurance Company has been directed to pay the amount of interest, which has been deducted by way of TDS.

(2.) The necessary facts for the disposal of the present petition in short are that the respondents No.1 and 2 had filed a claim petition under Section 166 of Motor Vehicles Act, and 14th Motor Accident Claims Tribunal by impugned award, held that the driver, owner as well as the Insurance Company, are jointly and severally liable to pay compensation with interest payable from the date of claim petition.

(3.) The Insurance Company calculated the interest amount and deposited the entire compensation amount as well as the interest amount after deducting TDS on interest.