ORIENTAL INSURANCE CO. LTD. Vs. LIANSANGPUII AND ANR.

JUDGEMENT

(1.) Heard Mr. SN Meitei, learned counsel for the petitioner and Mr. M. Guite, learned counsel appearing on behalf of the respondents.

(2.) This revision petition is filed by the Insurance company and it is directed against the judgment and order dated 6.2.2004 passed in MACT Case No. 6/2002 wherein the learned Tribunal had awarded compensation of Rs. 11,62,948 and further directed the Insurance Company, i.e., the present petitioner to pay the said awarded amount of compensation with interest at the rate of 9% per annum from the date of filing claim petition till realisation from the insurance company/present petitioner.

(3.) The following short facts will suffice for disposing of the present revision petition :