PUSHPLATA Vs. SURESH

JUDGEMENT

(1.) CM APPL.14277/2014 (Restoration) For the reasons as stated in the application, the same is allowed. The appeal is restored to its original number. The application stands disposed of. MAC.APP. 1037/2013 With the consent of the parties, the matter is taken up for final disposal.

(2.) THE appeal is directed against the judgment dated 22.08.2013 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby compensation of Rs.46,49,625/ - was awarded in favour of the Appellants for the death of Ajit Kumar Lal, who suffered fatal injuries in a motor vehicular accident which occurred on 12.10.2011.

(3.) THE only ground raised by the learned counsel for the Appellants is that the Claims Tribunal while awarding compensation did not grant any interest.