NATIONAL INSURANCE CO. LTD Vs. NASIRA KHAN

JUDGEMENT

(1.) The instant appeal is preferred against a judgment and award dtd. 30/1/2022 passed by the Learned Judge, Motor Accident Claims Tribunal 4th ADJ Howrah, in MAC Case No. 268 of 2016.

(2.) The respondent No. 1 to 6 preferred an application before the Learned Tribunal u/s 163A of Motor Vehicles Act. for getting compensation. The claim case was contested by the present appellant as well as another insurer i.e. respondent No. 9 separately. Respondent No. 7 and 8 being the owner of two vehicles filed separate written statement but did not contest the matter ultimately.

(3.) After hearing the parties the Learned Tribunal has awarded Rs.1,00,000.00 towards compensation together with 6% interest per annum from the date of filing of the case and directed the present appellant to pay the compensation.