SURYA SHARMA Vs. ANIL KUMAR SHARMA

JUDGEMENT

(1.) The present appeal emanates from the award dtd. 30/1/2015 ("Impugned Award") passed by the learned Presiding Officer, Motor Accidents Claims Tribunal: Karkardooma Courts: East District: Delhi ("Claims Tribunal") in Motor Accident Claim No. 52/2013 titled as Smt. Surya Sharma and Ors. v. Sh. Anil Kumar Sharma and Ors.

(2.) The unfortunate accident on 20/1/2013 resulted in death of Mr.Vijit Sharma. The deceased was 29 years of age at the time of death. He was survived by his widow, parents and one brother ( APPELLANTs). By way of the Impugned Award, the learned Claims Tribunal awarded a compensation of Rs.66,18,976.00 to Appellant No.1 (widow) and Appellant No. 2 (Mother) with interest @ 9% per annum from the date of filing of the claim petition till the realization. The learned Claims Tribunal was also pleased to grant recovery rights to Respondent No. 3 (Insurance Company) against Respondent No. 1 (Driver) and Respondent No. 2 (Owner) as per law. The learned Claims Tribunal awarded the compensation under the following heads:

(3.) Aggrieved by the impugned Award of the learned Claims Tribunal, the Appellants herein preferred the present Appeal.