RAM DULARI SINHA Vs. SANJAY KUMAR

JUDGEMENT

(1.) HEARD learned counsel for the appellants and learned counsel for the respondent no. 3, the Insurance Company.

(2.) ALTHOUGH the matter has come up at the stage of admission, however, since learned counsel for the appellants has confined the claim to the question of award of interest on the amount of compensation the dispute is thus confined to the appellants and the respondent no. 3, the Insurance Company, and, accordingly, with the consent of learned counsel for the appellants and the respondent no. 3, the matter is being disposed of at this stage itself.

(3.) IT is accordingly submitted by learned counsel for the appellants that the claimant-appellants should also be paid interest from the date of filing of the claim, i.e., 22.11.1993, till the date of payment.