MANJU RANI Vs. INDERJEET SINGH

JUDGEMENT

(1.) PRESENT appeal under Section 173 of Motors Vehicles Act, 1998 (for short as "act") has been filed by the appellant (who is the owner of offending vehicle) against the judgment dated 25th November, 1997 passed by Sh. H. S. Sharma, Judge Motor Accident Claims Tribunal (for short as "tribunal"), Karkardooma Court, Delhi and also against the order dated 2nd january, 1998 on the application of the appellant for reviewing of the judgment dated 25th November, 1997.

(2.) BRIEF facts are that, Smt. Sulochana Devi, aged about 29 years who was employed as a teacher in primary school of Municipal Corporation of Delhi and was earning Rs. 2,814/- per month met with a fatal accident on 27th July, 1998. Her legal heirs, that is, her husband and her children who are respondents 1 to 4, herein, have filed claim petition under Section 110-A of the Act for grant of compensation.

(3.) VIDE the impugned judgment, the learned Tribunal passed award for a sum of Rs. 3,56,200/- along with 12% interest from the date of filing of the petition till realization in favour of the claimants and against the respondents, that is, the driver, owner and Insurance Company.