UPSRTC Vs. NIRMALA DEVI & ANR

JUDGEMENT

(1.) The above captioned four appeals relate to a vehicular accident which took place on 26th June, 2011, in which respondents-Injured had sustained injuries. Vide common Award of 23rd December, 2016, compensation has been granted to the respondents-Injured by the Motor Accident Claims Tribunal (hereinafter referred to as "the Tribunal").

(2.) With the consent of learned counsel for the parties, the above captioned four appeals have been heard together and are being decided by this common judgment.

(3.) In the above captioned first appeal, the challenge is to impugned Award, vide which the Tribunal has granted compensation of Rs. 3,60,000/- with interest @ 9% to respondent/Injured- Nirmala on account of grievous injury sustained by her in this vehicular accident. In the above captioned second appeal, the challenge is to grant of compensation of Rs. 3,00,000/- with interest @ 9% p.a. to respondent/Injured-Master Deepak on account of the injuries sustained by him in this accident. The above captioned third appeal questions impugned Award vide which compensation of Rs. 7,60,223/- with interest @ 9% p.a. has been granted to respondent/ Injured-Ramesh on account of injuries sustained by him in this vehicular accident. In the above captioned fourth appeal, the challenge is to grant compensation of Rs. 21,06,765/- with interest @ 9% p.a. to injured-Sanjay.