SUNIL KUMAR Vs. VIMLESH KUMAR

JUDGEMENT

(1.) THIS common order shall govern the disposal of M.A.C.Nos.1532/2009 (Sarvind Vs. Vimlesh Kumar and others); 1533/2009 (Kailash Vs. Vimlesh Kumar and others); and 1534/2009 (Sunil Kumar Vs. Vimlesh Kumar and others), which arise out of the same accident dated 08.02.2007.

(2.) AS against the compensation of Rs.7,95,000/-; Rs.7,95,000/-; and Rs.15,55,000/- claimed by appellants/ claimants Sarvind, Kailash and Sunil Kumar, by filing claim petitions under Section 166 of the Motor Vehicles Act, for the injuries sustained by them in the motor accident on 08.02.2007, the Tribunal awarded a total sum of Rs.45,000/-; Rs.20,000/-; and Rs.20,000/- as compensation to the claimants along with interest @ 8% per annum from the date of filing of the claim petition till the date of actual payment.

(3.) IN the case of Kailash, the Tribunal assessed lump-sum of Rs.40,000/- as compensation under all the permissible heads i.e. pain and suffering; attendant; conveyance; special diet; medical expenses; and loss of income during the period of treatment.