- (1.) Heard learned counsel for the appellant as well as Mr. M.P. Yadav, learned counsel appearing for respondents-claimants and Mr. Alok Saxena, learned counsel for respondents-vehicle owner of Mini Bus bearing registration No. U.P. 32 A.N./0621.
(2.) These are five first appeals from orders arising out of same accident, as such, they have been connected and heard together and are being decided by the common judgment: (i) First Appeal From Order No. 1067 of 2011 arises out of the judgment and order dated 29.7.2011 passed in claim petition No. 526 of 2007 whereby the Tribunal has awarded a sum of Rs. 1.52,000 as compensation alongwith 6% simple interest from the date of institution of claim till actual payment is made. (ii) First Appeal From Order No. 1068 of 2011 arises out of the Judgment and order dated 29.7.2011 passed in claim petition No. 525 of 2007 whereby the Tribunal has awarded a sum of Rs. 1,52,000 as compensation alongwith 6% simple interest from the date of institution of claim till actual payment is made. (iii) First Appeal From Order No. 1069 of 2011 arises out of the judgment and order dated 30.7.2011 passed in claim petition No. 524 of 2007 whereby the Tribunal has awarded a sum of Rs. 1,52,000 as compensation alongwith 6% simple interest from the date of institution of claim till actual payment is made. (iv) First Appeal From Order No. 1066 of 2011 arises out of the judgment and order dated 30.7.2011 passed in claim petition No. 522 of 2007 whereby the Tribunal has awarded a sum of Rs. 1,96,500 as compensation alongwith 6% simple interest from the date of institution of claim till actual payment is made. (v) First Appeal From Order No. 1070 of 2011 arises out of the judgment and order dated 30.7.2011 passed in claim petition No. 523 of 2007 whereby the Tribunal has awarded a sum of Rs. 1,96,500 as compensation alongwith 6% simple interest from the date of institution of claim till actual payment is made.
(3.) The learned Tribunal has also directed that in case of failure to pay awarded amount within the prescribed period, the interest rate shall be enhanced to 9% per annum.;