NEW INDIA ASSURANCE CO LTD Vs. KAMLA BAI

JUDGEMENT

(1.) THIS miscellaneous appeal is directed against the award dated 12.10.1995 passed in Motor Vehicle Case No. 13 of 1991 by 2nd Additional Motor Accidents Claims Tribunal, Durg, whereby the claimants' claim was allowed.

(2.) THE cause -list revised. Counsel for the respondents are not present though their names are shown in the cause -list. Heard learned counsel for the appellant.

(3.) IN view of above, the total amount comes to Rs. 2,65,000 for which the claimants are entitled and are to be paid along with interest at the rate of 12 per cent per annum from the date of the lodging of the claim case.