- (1.) Heard learned counsel for the petitioner and learned Standing Counsel.
(2.) The petitioner is challenging the order dated 12.12.2015 passed by Additional District Judge exercising powers of the Motor Accident Tribunal in Misc. Case No. 8/74 of 2015, Santosh Kumar vs. Ifco Tokio General Insurance Company Limited Bhopal (Madhya Pradesh).
(3.) The record of the petition reveals that the Motor Accident Claim Petition No. 82 of 2009 filed by the petitioner was allowed and an award of Rs. 45,000/- with 7% interest w.e.f. 15.07.2009 till its payment was passed against Ifco Tokio General Insurance Company Limited, Bhopal (Madhya Pradesh).;