SHABANA REHMAN Vs. MAMTA BISWAS & ORS

JUDGEMENT

(1.) The above captioned first appeal arises out of impugned Award of 17th January, 2013, vide which the Motor Accident Claims Tribunal (henceforth referred to as "the Tribunal") has awarded compensation of Rs. 3,65,000/- (inclusive of interim award of Rs. 000/-) with interest @ 9% p.a. to legal heirs of a Student-Vishal, aged 16 years, who had died in a vehicular accident which took place on 9 th December, 2005.

(2.) In this unfortunate accident, another Student-Pawan aged 18 years, was grievously injured and the Tribunal vide separate Award of even date, i.e. 17th January, 2013 , has granted compensation of Rs. 7,40,450/- (inclusive of interim award of Rs. 25,000/-) with interest @ 9% p.a. to him, which is under challenge in the above captioned second appeal.

(3.) Since these two appeals arise out of one vehicular accident, therefore, with the consent of learned counsel for the parties, these appeals have been heard together and are being decided by this common judgment.