UNITED INDIA INSURANCE COMPANY LIMITED Vs. RITA DHAR

JUDGEMENT

(1.) Being aggrieved by the judgment and award dtd. 23/5/2013 passed by the learned Judge, Motor Accident Claims Tribunal (hereinafter be referred to as the Tribunal), 6th Court, Alipore, South 24 Parganas in MACC No. 11 of 2008, the appellant United India Insurance Company Limited has preferred the instant appeal. By the judgment the learned Tribunal directed the Insurance Company to pay compensation of Rs.7,30,000.00 to the respondents/claimants in equal share and to pay interest @ of 8% per annum on the awarded amount of money from the date of filing of the claim application till its realization.

(2.) Challenging the award the appellant assails that the claim case brought by the claimants is liable to be dismissed.

(3.) On the other hand, the respondent Nos. 1 and 2 Smt. Rita Dhar and Anjali Dhar by preferring the cross-objection being COT 1 of 2014 assail that the compensation as awarded by the learned Tribunal is inadequate and the compensation needs to be enhanced.