NATIONAL INSURANCE CO LTD Vs. REKHA DUTTA

JUDGEMENT

(1.) 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 insurance company and is directed against an award dated 11. 8. 2008 passed by the Motor accidents Claims Tribunal and the Judge, second Bench, City Civil Court at Calcutta in M. J. C. Case No. 44 of 1986 thereby awarding compensation of Rs. 1,96,490 with interest at the rate of 9 per cent per annum from the date of award till actual payment against the insurance company.

(3.) BEING dissatisfied, appellant insurance company has come up with the present appeal.