HARKISHAN KAUR Vs. MANOJ AHUJA

JUDGEMENT

(1.) Cm No. 5950/2012 (for delay)

(2.) Vide impugned award dated 20.11.2010, the learned Tribunal has granted a total compensation of Rs.5,43,760/- with interest at the rate of 7.5% per annum from the date of filing of the petition, i.e., 17.01.2007 till its realization in favour of the appellants.

(3.) Briefly stated, on 18.08.2006 deceased Gurminder Singh sustained fatal injuries in a road accident when he was going on his Motor Cycle bearing registration No.DL-3S(AH) 2719. When he reached at Bhad Rakua, Lakkarpur, P.S. NIT, District Faridabad, offending vehicle, i.e., a Maruti Van bearing registration No.HR-29-K-1336, driven by respondent No.1 at a very high speed in a rash and negligent manner, hit the motorcycle of the deceased. Accordingly, FIR No. 638230 was lodged with P.S. NIT District Faridabad, Haryana against the respondent No.1.