DTC Vs. JAI CHAND

JUDGEMENT

(1.) Vide the aforenoted appeal bearing MAC. APP. No. 487/2006, the appellant/Corporation has assailed the impugned award dated 05.04.2006, whereby the learned Tribunal has granted compensation for a sum of Rs. 15,27,000/- with interest at the rate of 6% per annum from the date of filing the claim petition till realization of the amount. Vide appeal bearing MAC. APP. No. 205/2009, the appellant/Corporation has assailed the impugned award dated 27.07.2008, whereby the learned Tribunal has granted compensation for a sum of Rs. 16,000/- with interest at the rate of 7.5% per annum from the date of filing the claim petition till realization of the amount.

(2.) Since both these appeals have arisen from the same accident occurred on 01.10.1996 and the relief sought by the appellant/Corporation in these appeals is same, therefore, the same are being decided by this Court by a common judgment.

(3.) First, this court will take the appeal bearing MAC. APP. No. 205/2009.