NATIONAL INSURANCE CO LTD Vs. VIJAY & ORS

JUDGEMENT

(1.) The above captioned five appeals arise out of impugned Award of 21st November, 2016, vide which the Motor Accident Claims Tribunal (henceforth referred to as the "Tribunal") has awarded compensation of Rs. 19,52,512/-with interest @ 9% p.a. to legal heirs of deceased- Narmada, a house wife, aged 32 years, in a vehicular accident which took place on 3rd February, 2014.

(2.) In this unfortunate accident in question, an auto driver- Vijay was grievously injured and the Tribunal vide impugned Award has granted compensation of Rs. 30,63,853/- with interest @ 9% p.a. to him, which is under challenge in these appeals. In this accident, minor children- Megha, Bhawna and Master Dev were also injured. Compensation of Rs. 45,420/- has been granted by the Tribunal to Injured-Bhawna. Injured-Megha and Master Dev have been granted compensation of Rs. 25,000/- each by the Tribunal.

(3.) Since these five 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.