ORIENTAL INSURANCE CO LTD Vs. LAXMI BASFER

JUDGEMENT

(1.) Instead of disposal of the application separately, we propose to take up the appeal and cross-objection together by treating those as on day's list. It appears that the original file of the cross-objection is not available.

(2.) Therefore, a copy of cross-objection being C.O.T. No. 46 of 2008 filed by the learned advocate for the cross-objectors be kept with the record and be treated as original, so long the original is not found out.

(3.) This appeal is at the instance of the insurance company and is directed against an award dated 18/6/2007 passed by the Motor Accidents Claims Tribunal, Raiganj, Uttar Dinajpur in M.A.C. Case No. 29 of 2004 thereby disposing of the proceeding under section 163-A of the Motor Vehicles Act by awarding a sum of Rs. 3,00,000 in favour of the claimants-respondents with interest at the rate of 12 per cent per annum from the date of filing of the claim application till actual payment.