NEW INDIA ASSURANCE COMPANY LIMITED Vs. GINNI DEVI

JUDGEMENT

(1.) This is an application for condonation of delay of 105 days in filing the appeal. For the reasons mentioned in the application, the same is allowed. The delay in filing the appeal is condoned. Main Appeal

(2.) This appeal has been filed by the appellant-Insurance Company challenging the award dtd. 18/1/2020 passed by the Motor Accident Claims Tribunal, Fatehabad (for short, the Tribunal), whereby an amount of Rs.12,48,520.00 along with interest, from the date of filing of petition till its realization, has been awarded as compensation to the claimants.

(3.) The parties herein are being referred to as the claimants and the respondents as were referred in the claim petition filed before the Tribunal.