NEW INDIA ASSURANCE COMPANY LIMITED Vs. DAMYANTI DEVI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This miscellaneous appeal has been preferred by the named appellant-New India Insurance Company Limited challenging the award passed by presiding Officer Motor Vehicles Accident Claims Tribunal, Ranchi in Motor Accident Claim Case No.144 of 2009, whereby and whereunder the claim case instituted by the claimants was allowed, granting compensation amount to the tune of Rs.13,05,200.00 along with interest @ 12 % per annum from the date of award till its realization.

(3.) Upon service of notice, no one appeared on behalf of the respondent Nos.1 and 2.