RAM PAL Vs. BANWARI LAL AND ORS.

JUDGEMENT

(1.) THE present appeal arises out of the award dated 8.8.2001 of the Motor Accident Claims Tribunal whereby the Tribunal awarded a sum of Rs. 1,25,000/ - along with interest @ 9% per annum to the claimants. Appellant is the father of the deceased Sh. Jatinder Prakash @ Jatinder Prasad.

(2.) THE brief conspectus of the facts is as follows:

(3.) THE counsel also raised the contention that the rate of interest allowed by the tribunal is on the lower side and the tribunal should have allowed simple interest @ 18 per annum in place of only @ 9% per annum. The counsel contended that the tribunal has erred in not awarding compensation towards pain and sufferings undergone by the appellant due to death of his son.