Punjab-Haryana High Court
Manjit Kaur And Others vs Surjit Singh And Others on 1 September, 2009
Author: A.N.Jindal
Bench: A.N.Jindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
FAO No.4335 of 2008 (O&M)
Date of Decision 01.09.2009
Manjit Kaur and others
......Appellants
VERSUS
Surjit Singh and others
......Respondents
CORAM:- HON'BLE MR. JUSTICE A.N.JINDAL
Present: Mr.Ramneek Vasudeva, Advocate, for the appellants.
Mr.Vivek Singal, Advocate,
for respondent No.3-Insurance Company.
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A.N.JINDAL, J(ORAL):
This appeal for enhancement is directed against the award dated 07.11.2005, passed by Motor Accident Claims Tribunal, Ropar, awarding compensation to the tune of Rs.3,38,000/- alongwith interest @ 6% per annum, on account of the death of Pardeep Bhatia aged about 32 years in a motor vehicle accident, in favour of the claimants-appellants (herein referred as 'the appellants') and against the respondents jointly and severally.
Learned counsel for the appellant has offered to settle the appeal if the compensation is enhanced to Rs.20,000/- over and above the award amount to which learned counsel for respondent No.3 agrees.
As such, with the consensus arrived at between the parties, this appeal is partly accepted and the impugned award is modified by enhancing compensation of Rs.20,000/- over and above the award amount which will be paid by the respondent-Insurance Company within 45 days on the receipt of copy of the order, failing which the appellant would be liable to receive the interest on the enhanced amount at the same rate, as awarded by the Tribunal.
(A.N.Jindal) Judge 01.09.2009 mamta-II