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Supreme Court Of India

(From : Delhi)

Hon'ble Judge(s): G. S. Singhvi, V. Gopala Gowda , JJ

(A) Motor Vehicles Act (59 of 1988) , S.173, S.170, S.149— Appeal by Insurance Company - Questioning quantum of compensation - Maintainability - Insurance Company had only limited defence to contest in proceedings as provided under S. 149(2) of Act - Insurance Company is not entitled to file appeal questioning quantum of compensation awarded in favour of claimant in absence of permission to be obtained by it from Tribunal under S. 170(b). MAC Appeal No. 433 of 2005, D/- 13-1-2012 (Delhi High Court), Reversed.(Paras17,18 (Para 17 18) (B) Motor Vehicles Act (59 of 1988) , S.168— Compensation - Rate of interest - Insurance Company contested case by filing appeal on wholly untenable grounds - Order of High Court reducing compensation award, set aside - Compensation awarded by Tribunal of Rs. 13,07,000/- restored - Further interest at rate of 9% per annum instead of 6% per annum on compensation amount granted. (Para 19) .....