NATIONAL INSURANCE COMPANY LTD. Vs. MOST.SUGANDHI DEVI

JUDGEMENT

(1.) Heard the learned Counsel for the parties under Order 41 Rule 11 C.P.C.

(2.) This appeal is being disposed of at the admission stage itself,

(3.) The National Insurance Company Ltd. appellant, tiled the present appeal against the Judgment sand Award dated 22.6.2005 and 1.2.2005 respectively passed by Sri Sanjay Kumar. 4th Additional District Judge-Cum- Motor Accident Claim Tribunal, Motihari in Claim Case No. 34/2000 / 6/04 whereby and thereunder the learned court below has directed the appellant to pay Rs. 1,27,000/- after deducting Rs. 50,000/- as ad-interim compensation. The tribunal also directed to pay the compensation with interest at the rate of 6% per annum from the date of filing of the case till the payment.