UNITED INDIA INSURANCE CO. LTD Vs. MAINA

JUDGEMENT

(1.) Two appeals have been preferred under Sec. 173 of Motor Vehicles Act, 1988 challenging the award dtd. 27/1/2021 passed by the Motor Accident Claims Tribunal, Pali in MACT Case No.230/2017, whereby the learned Tribunal while allowing the claim petition of the claimants, awarded Rs.12,04,000.00 as compensation with interest @ 9% per annum.