UNITED INDIA INSURANCE CO. LIMITED Vs. JARINA BIBI

JUDGEMENT

(1.) Heard the parties.

(2.) Though notice has been validly served upon the owner of the vehicle being respondent no.5 and the driver of the vehicle being respondent no.6 but neither of them turns up in-spite of repeated calls. Hence this appeal is heard ex-parte in respect of respondent nos.5 and 6.

(3.) This appeal is directed against the judgment and award dtd. 27/2/2012 passed by the Principal District Judge-cum-Motor Vehicle Accident Claim Tribunal, Seraikella by which the learned Tribunal in an application for compensation under Sec. 166 of the Motor Vehicle Act, 1988 has directed the insurance company to pay the compensation amount of Rs.2,73,500.00 with interest at the rate of 6% per annum from the date of filing of the claim petition that is since 1/6/2007 till the date of realization.