ICICI LOMBARD GENERAL INS. CO. Vs. AMAR KUMAR

JUDGEMENT

(1.) Heard the learned counsels for the appellant as well as the learned counsels for the respondents.

(2.) This Miscellaneous Appeal has been filed under Sec. 173 of the Motor Vehicles Act, 1988 (herein after referred to as "Act") on behalf of ICICI Lombard General Insurance Company Ltd., (hereinafter referred to as "Insurance Company") against the Judgment dtd. 11/12/2020 and Award dtd. 11/12/2020 passed by learned Additional District & Sessions Judge II-cum-Motor Accident Claims Tribunal, Bhagalpur (hereinafter referred to as "learned Tribunal") in Claim Case No.135 of 2011.

(3.) The learned Tribunal held that claimants (respondent nos. 1 to 3) are entitled to receive Rs.95,52,620.00 (Ninety five lakh fifty two thousand six hundred twenty only) as compensation and accordingly appellant/ Insurance Company has been directed to make payment of the said compensation amount within 30 days from the date of order along with interest @ 6% per annum from the date of filing of the claim case to the date of payment accordingly.