ORIENTAL INSURANCE CO. LTD. Vs. NAYANTARA MAL

JUDGEMENT

(1.) Though this matter is appearing under the heading application, by consent of the parties we take up this appeal for hearing by treating the same as on day's list.

(2.) This appeal filed by the appellant insurer is against a Judgment and Award dated 14th Jan., 2015 passed by the Motor Accident Claims Tribunal, 4th Court, Additional District and Sessions Judge, Suri, Birbhum in M.A.C. Case No.128/2013 being a claim application under Sec. 163A of the Motor Vehicles Act, 1988 (hereinafter referred to as the 'M.V. Act').

(3.) By the Judgment and Award under appeal, the learned Tribunal has awarded the respondents/claimants total compensation of Rs.8,97,000/ - as per the particulars given below : -