SHASHI KANT Vs. ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Delay condoned.

(2.) We have heard learned counsel for the parties.

(3.) One Rahul Yadav died in a motor vehicle accident occurred on 1/5/2012 at Village Vhiknawas, District Hissar, Haryana. His legal representatives filed claim petition before the Motor Accident Claims Tribunal, Dwarka Courts, New Delhi. The Tribunal, on appreciation of the materials on record, awarded a total compensation of Rs.16,03,032.00 with interest at the rate of 10% per annum from the date of filing the petition till the date of its realisation.