RITA GHOSH Vs. UNITED INDIA INSURANCE COMPANY LTD

JUDGEMENT

(1.) We propose to hear out theappeal itself by treating it as on day's list.

(2.) This appeal is at the instance of the claimant in a proceeding under section 166 of the Motor Vehicles Act and is directed against an award dated 29.11.2005 passed by the Motor Accidents Claims Tribunal, Additional District Judge, First Court, Paschim Medinipur thereby disposing of the said proceeding by awarding a sum of Rs. 3,53,012, out of which a sum of Rs. 25,000 had already been received in an earlier proceeding under section 140 of the Motor Vehicles Act.

(3.) Therefore, in this proceeding under section 166 of the Act, the insurance company was directed to deposit the balance amount of Rs. 3,28,012 as compensation within a month from the date of the award with further direction that in default, the amount would carry interest at the rate of 7 per cent per annum.