UNITED INDIA INS. Vs. S.BALKAR

JUDGEMENT

(1.) This judgment shall dispose of aforesaid six appeals, as the question for determination by this Court is common in all these cases.

(2.) The point at issue is not res-integra. In Sh. Anish v. Nasrudin Kureshi and another FAO No. 2509 of 2011 decided on January 16th, 2012, this Court after relying upon judgments of the Hon'ble Supreme Court in (i) Pratap Narain Singh Deo v. Srinivas Sabata and another,1 (ii) Kerala State Electricity Board and another v. Valsala K. and another etc. etc.2 and of this Court, (iii) New India Assurance Company Limited v. Manphool Singh and others held as under:--

(3.) Above being the legal position, the claimants are held entitled to the interest at the rate of 12% per annum on the amount of compensation, awarded in their respective cases from thirty days after the accident took place till the awarded amount was deposited by the insurance company under the impugned judgment. Accordingly, FAO Nos. 2798 of 2001 and 4773 of 2010 are dismissed, whereas, FAO Nos. 3895 of 2002, 2202 of 2005, 2440 of 2008 and 4218 of 2008 are allowed to the above extent.