UNITED INDIA INSURANCE COMPANY LIMITED Vs. SUNAINA DEVI

JUDGEMENT

(1.) I.A.No. 196 of 2016 is an application under Sec. 5 of the Limitation Act for condonation of delay in filing of this appeal. Delay is of few days. Hence, the delay is condoned. Accordingly, I.A.No. 196 of 2016 stands disposed of.

(2.) Heard learned counsel for the parties under Order 41 Rule 11 C.P.C.

(3.) The United India Insurance Company Ltd. has challenged the award dtd. 30/11/2012 made in Complaint Case No.26 of 2002 by the Motor Accident Claim Tribunal at Ara allowing compensation of Rs.3,60,000.00 alongwith 9% interest from the date of filing of the application in favour of respondent Nos.1 to 7.