SHRI SOROKHAIBAM SARAT SINGH, AGED ABOUT 54 YEARS, S/O LATE S. BABUDHON SINGH Vs. THE NATIONAL INSURANCE COMPANY LTD., TAMLUK BRANCH, DARHARPUR, SANKARARA TAMLUK DISTRICT, WEST BENGAL

JUDGEMENT

(1.) Heard Shri Th. Babloo with Shri R.K. Tomma and Shri. Joychandra, the learned counsels appearing for the appellants in MAC Appeal No. 5 of 2015 and for the respondent Nos. 1 & 2 in MAC Appeal No. 6 of 2015 and Shri K. Pradeep, the learned counsel appearing for the appellant in MAC Appeal No. 6 of 2015 and for the respondent in MAC Appeal No. 5 of 2015.

(2.) Both the above appeals are directed against the common judgment and order dated 20-06-2015 passed by the Motor Accident Claims Tribunal, Manipur in MAC Case No. 20 of 2012 by which the learned Tribunal has held that the claimants are entitled to a compensation amounting to Rs. 39,26,841.00 (Rupees thirty nine lakhs twenty six thousand eight hundred and forty one) only and the respondents therein are directed to pay the said amount inclusive of the interim compensation already drawn by the claimants with interest @ Rs. 9% per annum from the date of filing the petition.