T.C. JOHN Vs. V.J. ANTONY

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal arises out of impugned judgment [MACA no.1072 of 2015] and order dtd. 7/9/2023 passed by the High Court [High Court of Kerala at Ernakulam] vide which the appeal filed by the appellants-claimants was partly accepted enhancing the compensation payable to the appellants-claimants. The grievance raised by the appellantsclaimants is that the High Court has denied interest to them for the period between 22/6/2016 to 13/7/2023.

(3.) The facts as available on record in brief are that the accident took place on 7/8/2006 when the deceased was travelling in his jeep along with his wife(now widow) and children and a bus hit their jeep, resulting in death of the deceased. The appellants-claimants, consisting of deceased's widow and three daughters, filed claim appeal [OP (MV) no.655 of 2007] before the Tribunal [Motor Accidents Claim Tribunal, Thalassery] seeking compensation of Rs.15,00,000.00. The Tribunal passed an award of Rs.4,15,000.00 along with interest @ 7.5% per annum in favour of the appellants-claimants, making the driver, owner and the insurance company of the bus liable to pay the same.