CHADHA BROTHERS Vs. NEERAJ & ORS

JUDGEMENT

(1.) The above captioned four appeals relate to a vehicular accident which took place on 20th May, 2011 in which Deepak and Rameshwar had sustained fatal injuries while Neeraj and Shivraj had suffered grievous injuries. Vide separate Awards of even date i.e. 11th May, 2017, compensation has been granted to the respondents-Claimants and 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. 1,57,931/- with interest @ 9% p.a. to respondent/Injured-Neeraj on account of grievous injury sustained by him in this vehicular accident. In the above captioned second appeal, the challenge is to grant of compensation of Rs. 76,993/- with interest @ 9% p.a. by the Tribunal to respondent/InjuredShivraj on account of the injuries sustained by him in this accident. The above captioned third appeal questions impugned Award vide which compensation of Rs. 13,61,944/- with interest @ 9% p.a. has been granted by the Tribunal to legal heirs of Deepak on account of fatal injuries sustained by him in this vehicular accident. In the above captioned fourth appeal, the challenge is to grant compensation of Rs. 11,59,768/- with interest @ 9% p.a. by the Tribunal to legal heirs of Rameshwar, who had died due to injuries sustained in this accident.