Bhaskar Bhattacharya, J. - (1.) Instead of disposal of the application, we propose to hear out the appeal itself, as a pure question of law has arisen for determination in this appeal.
(2.) This appeal is at the instance of the insurance company and is directed against an award dated 25.2.1999 passed by the learned Judge, Special Court, E.C. Act and Additional District Judge, Alipore in M.A.C. Case No. 29 of 1998 thereby disposing of the claim application by directing the insurance company to pay a sum of Rs. 54,290 to the claimant. It was further stipulated in the award that if the amount was not paid within two months from the date of the award, the claimant would be entitled to get interest at the rate of 10 per cent per annum upon the said amount from the date of award till the realization of the full amount.
(3.) Being dissatisfied, the insurance company has come up with the present appeal.;