NEW INDIA ASSURANCE COMPANY LIMITED Vs. SHAKUNTALA DEVI

JUDGEMENT

(1.) This order will dispose of the appeal filed by the appellant against the award dated 11.4.1994, passed by the Motor Accident Claims Tribunal as well as the cross-objections filed by the respondents for enhancement of compensation.

(2.) The facts in short giving rise to this appeal and cross-objections are:-

(3.) After recording evidence, the Tribunal held that the accident was caused due to the rash and negligent driving of the bus by its driver. Taking the income of the deceased as Rs.3,000.00 per month the Tribunal awarded compensation of Rs.3,00,000.00 in favour of respondents 1 to 7 along with interest @ 12% per annum from the date of the petition.