- (1.) THIS appeal, by special leave, is directed against the judgment and order passed by the High Court of Delhi in M.A.C. Appeal No. 513 of 2009, dated 10.12.2012. The Appellants/claimants are the family members of the deceased who died in an accident. On the claim made by the Appellants/claimants, the Motor Accident Claims Tribunal, Delhi (for short, "the Tribunal") had awarded compensation of Rs. 44,33,000 with interest at the rate of 7.5 percent per annual from the date of filing of the claim petition.
(2.) BEING aggrieved by the compensation so awarded by the Tribunal, the Respondent No. 1 -Insurance Company preferred an appeal before the High Court. By the impugned judgment and order, the High Court while allowing the appeal of the Insurance Company has reduced the compensation from Rs. 44,33,000 to Rs. 13,97,000. Aggrieved by the judgment and order passed by the High Court the Appellants/claimants are before us in this civil appeal. After carefully going through the judgment(s) and order(s) passed by the Tribunal as well as the High Court and keeping in view the peculiar facts and circumstances of the case, we are of the considered opinion that the order of the High Court be set aside and the order passed by the Tribunal be restored.
(3.) ACCORDINGLY , we allow this appeal, set aside the judgment and order passed by the High Court and restore the order passed by the Tribunal. The Civil Appeal is disposed of accordingly.;