BIMLA DEVI Vs. SANJEEV OBEROI

JUDGEMENT

(1.) THE present appeal is preferred against the award dated 15.11.2002 made by the Motor Accident Claims Tribunal.

(2.) BRIEF facts of the case are that on 24.2.87 at about 1.20 P.M. Smt. Saraswati Devi, Smt. Bimla Rani and Shri Amir Chand were sitting outside their house at 12/24 Moti Nagar, Delhi when a car bearing registration no DEA 6/05 came from Sudershan Park's direction and without caring for the red light traffic signal and without blowing any horn, the aforesaid car rashly and negligently driven by its driver, ran into the cot lying outside the aforesaid house with such a force that Shri Amir Chand and Smt. Saraswati Devi died whereas Smt. Bimla Rani received injuries. Three claim petitions were filed by the claimants and a common award was made in this regard on 15.11.2002. Aggrieved with the said award present appeal is preferred by the appellant. By way of this appeal, the appellant has assailed the finding of the Tribunal on the ground that the Tribunal has granted a meager amount of compensation for a sum of Rs. 25,000/ - on account of the disability suffered by the appellant to the extent of 25%. The appellant is also aggrieved on account of the fact that no compensation has been awarded towards pain and sufferings and also towards the expenses incurred by the appellant for taking the services of a domestic servant. The appellant has also assailed the finding of the Tribunal on the grant of lower rate of interest of 6% per annum by the Tribunal.

(3.) I have heard counsel for the parties and have perused the record.