SHIV KALI Vs. SHYAM NARAYAN YADAV

JUDGEMENT

(1.) Present appeal has been preferred by the Appellant/claimant to seek modification of the compensation awarded by the learned Motor Accidents Claims Tribunal, South District, Saket Courts, New Delhi (hereinafter referred to as 'Claims Tribunal') vide the Award dtd. 3/10/2012 ('impugned Award') in Claim Petition No. 691/10 titled as Shiv Kali @ Bharti v. Shyam Narayan Yadav and Anr.

(2.) Vide the Impugned Award, the Appellant was awarded an amount of Rs.5,24,000.00 as compensation towards the injuries sustained by her in an accident, with an interest @ 9% per annum against claimed compensation of Rs.10,00,000.00, from the date of filing of the suit till the payment is made by respondent No.3/Insurance Company ' The Oriental Insurance Co. Ltd., with accrued interest thereon.

(3.) Facts of the matter as recorded by learned Claims Tribunal in the impugned Award are as follow: