SAYARA Vs. ORIENTAL INS CO LTD

JUDGEMENT

(1.) VIDE the present appeal, the appellants have assailed the award dated 04.04.2013, whereby the learned Tribunal has granted compensation for an amount of Rs.9,72,200/- with interest at the rate of 9% per annum from the date of filing the petition till realization of the amount.

(2.) THE appellants/claimants are seeking enhancement of the compensation amount as noted above.

(3.) ON the other hand, Mr. Vijay Kumar Gupta, learned counsel appearing on behalf of the respondent No.1/Insurance Company submits that the accident had taken place on 10.04.2010, the claim petition was filed on 16.04.2010 and the impugned award was passed on 04.04.2013. Therefore, keeping in view the facts and circumstances of the case, the learned Tribunal has granted sufficient amount under the heads noted above.