DELHI TRANSPORT CORPORATION Vs. MANASVI JAIN

JUDGEMENT

(1.) ALL these appeals arise out of same accident, therefore, I am deciding all these appeals by this common judgment. For the sake of convenience, I am describing the facts of Appeal No. 602 of 2006.

(2.) APPEAL No. 602 of 2006 has been filed by the appellant against the judgment and order dated 7. 7. 2006 passed by the m. A. C. T. /addl. District Judge, Dehradun in Claim Petition No. 23 of 2005, Manasvi jain v. Delhi Transport Corporation where by the Claims Tribunal awarded a sum of rs. 6,18,000 as compensation along with interest at the rate of 5 per cent per annum from the date of filing the claim petition till the payment against the appellant Delhi transport Corporation.

(3.) APPEAL No. 603 of 2006 has been filed by the appellant against the judgment and order dated 7. 7. 2006 passed by the m. A. C. T. /addl. District Judge, Dehradun in Claim Petition No. 24 of 2005, Manasvi jain v. Delhi Transport Corporation where by the Claims Tribunal awarded a sum of rs. 10,25,176 as compensation along with interest at the rate of 5 per cent per annum from the date of filing the claim petition till the payment against the appellant Delhi transport Corporation.