RELIANCE GENERAL INSURANCE COMPANY LIMITED Vs. MANJUSHA DEVI

JUDGEMENT

(1.) Heard, learned counsel for the appellant - Reliance General Insurance Company Limited.

(2.) Mr. A. K. Das, learned counsel for the appellant has submitted that appellant-Reliance General Insurance Company Limited has preferred this Misc. Appeal against the award dated 12.12.2017 passed by learned District Judge-XIV-cum-Motor Accidents Claims Tribunal, Dhanbad, in Title (M.V.) Case No.15 of 2015, whereby the claimants, 1.Manjusha Devi, 2.Chanda Kumari. 3.Neha Kumar. 4.Nidhi Kumari and 5.Hursh Kumar have been awarded compensation to the tune of Rs.83,48,725/- along with interest @6% per annum from the filing of claim application till its payment.

(3.) Learned counsel for the appellant-Insurance Company has submitted that the learned Tribunal is proceeding in Execution Case No.73 of 2018 and for stay of the same, I.A. No.4343 of 2019 has been preferred before this Hon'ble Court.