MOHINDER KAUR Vs. HIRA NAND SINDHI

JUDGEMENT

(1.) Heard learned Counsel for the petitioners. The Counsel for the respondents though served but not appeared.

(2.) This petition is filed against the order of the Motor Accident Claims Tribunal. In addition to the award passed by the Tribunal, the High Court was pleased to grant Rs. 50,000 for loss of consortium with interest at the rate of 9 per cent per annum from the date of the passing of the order, i.e., 18.8.2004 till the date of realisation instead of the date of filing of the petition, i.e., 20.5.1982. Petitioner claims that she should have been allowed to have interest from 20.5.1982, i.e., from the date of filing of the petition before the Tribunal. We, therefore, allow interest at the rate of 9 per cent per annum on the amount of Rs. 50,000 from the date of filing of the petition, i.e., from 20.5.1982.

(3.) The special leave petitions are disposed of accordingly.