NEW INDIA ASSURANCE CO. LTD Vs. RADHA BEWA

JUDGEMENT

(1.) THIS is an appeal filed by the New India Assurance Co. Ltd. against the order of the learned Fourth Motor Accidents Claims Tribunal, Puri, passed in M.A.C.T. Misc. Case No. 376/639 of 1994/1993. By the impugned order, the learned Tribunal has awarded a compensation of Rs. 25,000/ - for no fault liability with interest at the rate of 12 per cent per annum from the date of the claim, i.e., 1.11.93, till payment. Being aggrieved by the order awarding interest, the present appeal has been filed.

(2.) HEARD the learned Counsel for the appellant.