- (1.) This judgment shall dispose of FAO No. 3299 of 2012, filed by the Oriental Insurance Company Limited and the crossobjections, bearing XOBJC No. 68-CII of 2012, filed by Smt. Poonam Devi (widow), Ms. Shivani (minor daughter), Nishan (minor son), Smt. Rajbala (mother), and Krishan Lal (father) of Vikram Singh (since deceased).
(2.) The appellant-insurance company has challenged the award dated 6.3.2012 passed by the learned Motor Accident Claims Tribunal, Narnaul (for brevity, 'the learned Tribunal'), whereby total award of Rs. 26,42,114/- along with interest @ 12% per annum from the date of the accident till realization, was passed in favour of the claimants/cross objectors-respondent Nos. 1 to 5. On the other hand, the claimants/cross objectorsrespondent Nos. 1 to 5 in their cross objections have prayed for modification of the award dated 6.3.2012 passed by the learned Tribunal, by enhancing the awarded amount.
(3.) Learned counsel for the appellant-insurance company has submitted that the learned Tribunal has wrongly awarded interest at the rate of 12% per annum from the date of the accident till realization. He further submitted that, in fact, the rate of interest awarded by the learned Tribunal in favour of the claimants should be 6% per annum from the date of filing of the claim petition before the learned Tribunal. No other contention has been raised by the learned counsel for the appellantinsurance company.;