BRATATI CHAKRABORTY Vs. UNITED INDIA INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) THE Judgment of the Court was as follows : instead of disposal of the application, we propose to hear out the appeal itself by treating it as on day's list.

(2.) THIS appeal is at the instance of the applicants under Section 166 of the Motor Vehicles Act and is directed against an award dated 18th october, 2001 passed by the learned Additional District-cum-Special Court and Motor Accident Claim Tribunal, Hooghly in MAC Case No. 365 of 1999 thereby disposing of the said application by awarding a sum of Rs. 3,67,000/-as compensation with interest at the date of 9% per annum from the date of the application till realization.

(3.) AS a sum of Rs. 50,000/- had already been paid to the applicants pursuant to an order passed in proceeding under Section 140 of the Act, the Insurance Company was directed to pay the balance amount of Rs. 3,67,000/- minus Rs. 50,000/- = 3,17,000/ -.