NEW INDIA INSURANCE CO LTD Vs. JIBAN SAHA

JUDGEMENT

(1.) Both the cases have arisen out of a single judgment and award dated 24.1.1998, passed by the learned Member, Motor Accidents Claims Tribunal, West Tripura, Agartala in the Title Suit (MAC) No. 113 of 1994.

(2.) In the first referred case, the appellant New India Assurance Co. Ltd. preferred appeal against the award dated 24.1.98 by which the learned Member, Motor Accidents Claims Tribunal awarded compensation of Rs. 86,720 to the claimant- respondent with 12 per cent interest per annum if payment is made within one month, else 20 per cent interest per annum from the date of filing of the claim petition and in the second referred case, the claimant preferred appeal against the aforesaid judgment and award seeking enhancement of the awarded amount and as such both the cases are taken together for hearing and final adjudication.

(3.) Heard the learned counsel for the respective parties.