- (1.) BOTH the appeal and the cross-objection were taken up together for hearing.
(2.) FIRST we propose to take up the appeal for consideration. This appeal is at the instance of Insurance Company in a proceeding under Section 163a of the Motor Vehicles Act and is directed against an award dated 25th April, 2008 passed by the learned Judge, Motor Accident Claims tribunal, First Court, Purulia, in M. A. C. Case No. 24 of 2007, thereby disposing of the said proceeding by awarding a sum of Rs. 4,12,500/- as compensation with a direction upon the Insurance Company to pay the said amount with interest @ 6% per annum from the date of filing of the application till final realisation within three months of the said award.
(3.) BEING dissatisfied, the Insurance Company has come up with the present appeal.;