UNITED INDIA INSURANCE COMPANY LIMITED Vs. MULTANARAM

JUDGEMENT

(1.) This appeal is filed by the Insurance Company, assailing the judgment and award dtd. 16/12/2019 passed in favour of the respondents-claimants granting a compensation of Rs.5.00 lacs with interest @ 9% per annum with effect from date of filing of the claim petition i.e. 19/9/2014 till the actual payment.

(2.) The presence of respondent No.3 being owner of the vehicle is not required to decide this appeal.

(3.) The counsel for the appellant submits that the Tribunal has awarded interest on the compensation amount @ 9% per annum which is on higher side and it should be 6% per annum. Another argument about the validity of licence of the driver has also been raised.