NIVA DEVI Vs. NEW INDIA ASSURANCE COMPANY LTD.

JUDGEMENT

(1.) The appellant is aggrieved by an award of the Motor Accidents Claims Tribunal, Asansol dated June 30, 2012. She is aggrieved only as to grant of interest under s.171 of the Motor Vehicles Act, 1988.

(2.) The claims tribunal ordered that should the insurance company fail to pay the amount of compensation within the time mentioned in the award, it would pay the appellant 8% p.a. interest on the amount. According to the appellant, the claims tribunal ought to have granted interest from November 10, 2006 when the application claiming fault liability compensation was filed.

(3.) In the accident caused by the offending vehicle the appellant's minor son (Manish), one of the two victims, suffered injuries that caused him permanent disability.