NEW INDIA ASSURANCE COMPANY LIMITED Vs. KRISHNAN

JUDGEMENT

(1.) The appeal lies in a very narrow campus. THE learned counsel for the appellant questions only the quantum of compensation and that too, on the interest awarded by the Tribunal.

(2.) Firstly, the learned counsel for the appellant objects for awarding 9% interest and secondly, the objection is for awarding interest for the future medical expenses paid to the claimant.

(3.) The Civil Miscellaneous Appeal is allowed in the above terms. No costs.