RINKU SEN (DUTTA) Vs. CHOLAMANDALAM MS GENERAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) This review petition is filed by the original claimants for certain clarifications in the judgment dated 04.12.2019 passed in MAC APP. No.09 of 2019.

(2.) The appeal was filed by the insurance company challenged the judgment and award of the Motor Accident Claims Tribunal. By the said judgment, the appeal was allowed in part. Compensation payable to the claimants was reduced to 21,40,300/-. Following paragraph may be noted:

(3.) Learned counsel for the petitioners submitted that there is no direction for payment of interest in the judgment under consideration. There are also directions for payment of compensation to the insurance companies.