NATIONAL INSURANCE CO. LTD Vs. AMRAWATI DEVI

JUDGEMENT

(1.) HEARD the parties.

(2.) THIS appeal has been filed at the instance of appellant- Insurance Company challenging the judgment and Award dated 29th May, 2003 passed by Presiding Officer, Motor Vehicles Accident Claims Tribunal, Ranchi in Compensation Case No. 136 of 1992 on the ground that the driver of the vehicle who was driving the vehicle was not having valid licence.

(3.) ACCORDINGLY , the appellant-Insurance Company is directed to make payment of compensation amount together with interest @ 9% to the claimant. The claimant shall appear in the Lok Adalat scheduled to be held on 21st August, 2005.