SHANTI DEVI Vs. MAQSOOD ALI

JUDGEMENT

(1.) The above three appeals, being inter-connected and arising out of the same occurrence a re being taken up together as the same can be disposed of conveniently by one and the same order. The said appeals have been preferred against the judgment and order dated March 6,1979 passed by Shri S.N.Kapur, Judge, Motor Accident Claims Tribunal, Delhi,, whereby he awarded a sum of Rs. 45,600.00 by way of compensation to the appellant Smt. Shanti Devi against the respondents in FAO 225/79 i.e. Maqsood Ali and Union of India; Chander Singh; Municipal Corporation of Delhi and General Manager, Delhi Transport Corporation. They were held jointly and severally liable.

(2.) Aggrieved with the said judgmentand order Smt. Shanti Devi has come up in appeal ( F.A.O. No. 225/ 79 ) for enhancement of the said compensation from Rs. 45,600.00 to Rs.50,000.00

(3.) On the other hand, Delhi Transport Corporation and Shri Chander Singh, respondents, have challenged the legality and the validity of the said judgment and order and their liability to pay the said compensation through F.A.O. No. 118/79. The Union of India have similarly sought the quashment of the said judgment and order through F.A.O. No. 6/80.