DIPAK DEBMUNSI Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) This application has been filed on behalf of the appellants to incorporate the grounds delineating some law points.

(2.) Heard both the parties and the prayer is allowed. The application, being CAN 2 of 2022 is disposed of.

(3.) In re: FMA 887 of 2013 This appeal is directed against the judgment and order passed in MAC Case No.04 of 2011 renumbered as 18 of 2011 whereby the learned Judge, Motor Accident Claims Tribunal, 5th Court, Burdwan, passed an order directing the Insurer of the Truck No.WB-03/9296, i.e., National Insurance Company Limited, to pay compensation of Rs.2,06,250.00 along with interest at the rate of 7% per annum accrued over the amount from the date of filing of the claim application to the petitioner nos.2 to 4 as well as the pro-forma respondent.