NEW INDIA ASSURANCE CO. LTD. Vs. SUSHMA
LAWS(ALL)-2019-10-184
HIGH COURT OF ALLAHABAD
Decided on October 21,2019

NEW INDIA ASSURANCE CO. LTD. Appellant
VERSUS
SUSHMA Respondents

JUDGEMENT

Pradeep Kumar Srivastava, J. - (1.) Shri Ajay Singh, learned counsel for the appellant is present. None present even in the revised list on behalf of the respondents no. 1 and 2.
(2.) Heard arguments.
(3.) This appeal has been filed against judgement and award dated 13.10.2011 passed by Motor Accident Claims Tribunal/Additional District Judge, Court No. 18, Meerut in M.A.C.P no. 424 of 2010 (Smt. Sushma Vs. Harpal Singh and another) by which the claimant has been awarded compensation of Rs. 2,60,500/- with 6% interest from the date of filing of the petition.;


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