MANGESWARI DEBBARMA Vs. PRADIP CHANDRA PAUL

JUDGEMENT

(1.) Heard Mr. P. Roy Barman, learned counsel, appearing for the appellant. Also heard Mr. K. Bhattacharjee, learned counsel, appearing for the respondent No. 2- insurance company.

(2.) This appeal is directed against the Judgment & Order, dated 14.09.2001, passed by the learned Member, Motor Accident Claims Tribunal, West Tripura, Agartala in Case No. T.S. (MAC) 452 of 1999.

(3.) By the impugned Judgment & Award, the learned Member awarded compensation of Rs. 7,37,888/- with interest thereon @ 16%, provided the award was not paid within 45 days from the date of the award. The award was payable by the respondent-insurance company in favour of the claimants.