MAMTA Vs. U.P.S.R.T.C.

JUDGEMENT

(1.) IT is submitted by the learned counsel for the Appellants that a Cross-Appeal has been preferred by the U.P. State Road Transport Corporation. The learned counsel for the U.P.S.R.T.C. submits that the Appeal filed has already been dismissed in the month of December, 2011.

(2.) THIS Appeal is for enhancement of compensation for the death of Pradeep Sharma, who was aged about 22 years at the time of the accident, which took place on 20.07.2008. The Motor Accident Claims Tribunal by the impugned award dated 07.07.2011 granted a compensation of Rs. 9,71,000/-.

(3.) THE enhanced compensation shall carry interest @ 7.5% per annum and shall be deposited in UCO Bank, Karkardooma Courts Branch, Delhi through the Claims Tribunal and shall be apportioned in the proportion and released/ held in Fixed Deposit in terms of the impugned award. THE Appeal is allowed in above terms.