UNION OF INDIA Vs. NIRMAL SAHU

JUDGEMENT

(1.) The appeal is presented against the judgment/award dtd. 21/12/2016 passed by learned Presiding Officer, Motor Vehicle Accident Claim Tribunal, Hazaribag in Claim Case No.15 of 2007 whereby and whereunder the learned court has been directed that the appellant as well as National Insurance Company shall be jointly and severally liable to pay compensation amount of Rs.4,65,000.00 in 50:50 ratio in favour of the claimant in equal proportion @ 6% per annum from the date of award within 30 days, failing which the award amount shall carry interest @ 9% per annum. The payment of ad-interim compensation, if paid, shall be deducted from the aforesaid amount.

(2.) Heard the learned counsel appearing on behalf of the appellant/Union of India and the learned counsel appearing on behalf of the respondent no.6/National Insurance Company Limited.

(3.) Mr. Prashant Vidyarthi, the learned counsel appearing for the appellant/Union of India submits that this appeal is restricted for awarded amount between the appellant and the insurance company namely, National Insurance Company Limited and in view of that claimants are not required to be called upon.