POONAM Vs. KISHAN BAHADOOR & ORS

JUDGEMENT

(1.) Impugned Award of 3 rd November, 2010 passed by the Motor Accident Claims Tribunal, Dwarka Courts, New Delhi (hereinafter referred to as "the Tribunal") grants compensation to appellants/ Claimants/Injured persons-Poonam, Rajesh and Sandeep on account of injuries sustained by them and to appellants-Rajesh and Anr., on account of death of a housewife-Shanti, aged 27 years on the day of the accident, in a vehicular accident, which took place on 27th March, 2004.

(2.) In the above-captioned four appeals, enhancement of compensation is sought by appellants-Claimants/Injured persons. The above-captioned first three appeals are by appellants/injured persons namely Poonam D/o Om Pal, Rajesh S/o Ram Singh and Sandeep (a minor) S/o Om Pal, who have been granted compensation of Rs. 1,00,000/-, Rs. 1,000/- and Rs. 80,000/- respectively, on account of injuries sustained by them in the accident in question, whereas the above-captioned fourth appeal is by legal heirs of late Shanti, who have been granted compensation of Rs. 3,86,000/-. The Tribunal has granted interest @ 7.5% per annum on the awarded compensation for a period of four years only. Penal interest @ 12% per annum has been also awarded by the Tribunal.

(3.) Since these four appeals arise out of common impugned Award, therefore, with the consent of learned counsel for the parties, these appeals have been heard together and are being decided by this common judgment.