HIRA DEVI Vs. NEW INDIA ASSURANCE CO LTD

JUDGEMENT

(1.) THE Appellant impugns a judgment dated 03.03.2003 passed by the Claims Tribunal whereby a compensation of RS.1,58,400/- was awarded for the death of Rameshwar Dayal Gupta who died in an accident which occurred on 19.10.1991.

(2.) DURING the course of hearing, the only ground urged by the learned counsel for the Appellant is that no non-pecuniary damages were granted by the Claims Tribunal while awarding the compensation.

(3.) THE enhanced compensation of RS.40,000/- shall carry interest @ 9% per annum from the date of filing of the Petition till the date of the award i.e. 03.03.2003 and @ 7.5% per annum from 04.03.2003 till the date of payment.