DELHI TRANSPORT CORPORATION Vs. VED WATI

JUDGEMENT

(1.) By this judgment, I will dispose of F.A.O. 1 10/83, Delhi Transport Corporation Versus Smt. Ved Wati & Others and F.A.O. 136/83, Smt. Ved Wati & Others versus Chattar Sain& Others, since they arise out of the same judgment dated 20.2.1983 of Shri O.P. Dwivedi, Judge, Motor Accident Claims Tribunal, Delhi, and so can be disposed of together conveniently.

(2.) Smt. Ved Wati and others have prayed for the enhancement of the compensation, awarded by the learned Judged Motor Accident Claims Tribunal to Rs.6,62,000.00 , and to enhance the rate of interest to 12% from 9%, allowed by the Tribunal. Delhi Transport Corporation has, on the other hand, prayed that the appeal be accepted and the judgment and award in question be set aside.

(3.) Dr. Narender Kumar, a resident of House No. 3398, Gali Peepal Mahadev, Hauz Kazi, Delhi, was employed as a Homeopath in the Municipal Corporation of Delhi and was drawing a salary of Rs.1604.40 paise per month. He was born on3.5.1938 and was due for retirement on 31.5.1996.