UNITED INDIA INSURANCE CO. LTD Vs. H.LALTHANKIMA

JUDGEMENT

(1.) HEARD Mr. M.M. Ali, learned Counsel for the appellant and Mrs. Helan Dawngliani, learned Counsel for the respondent No. 1. None appears for and on behalf of respondent No. 2.

(2.) IN this appeal the judgment and award dated 17.3.2009 passed in MAC Case No. 110 of 2007 by Member, MACT, Aizawl whereby and whereunder an amount of Rs. 4,68,363/ - has been awarded with 9% interest per annum from the date of filing of the claim petition until realisation from the Opposite Party No. 2, the appellant herein has been challenged.

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