UNION OF INDIA Vs. SHANTABEN KANTILAL AJMERA

JUDGEMENT

(1.) THIS is an appeal filed by the Union of India against the judgment dated 6.3.1987 passed by the Member, Motor Accident Claims Tribunal for Greater Bombay in Application No.1210 of 1979.

(2.) THE respondent filed the said application before the Motor Accident Claims Tribunal for Greater Bombay claiming compensation for the injuries sustained by her in a motor accident on 23.2.1979 at about 2.30 p.m. on the east side of the road, J.V.P.D.Scheme, Road No.1, near Shanti Bhavan, Vile Parle (West) and the Tribunal in the said judgment referred above passed an order directing the appellant here, viz. Union of India, to pay a sum of Rs.2,12,822/- with corresponding costs and interest at 12% per annum from the date of the application till realisation.

(3.) IT is seen from the records that when the proceedings were pending before the said Tribunal, i.e. on 25.2.1987, the respondent-claimant filed an application wherein she had stated that the original claim of Rs.1,00,000/- was made immediately after the accident with a hope that she will become alright and she will be in a position to move in due course but unfortunately things did not improve and her physical condition also became weak day by day and virtually she became a wreck. In the said application she had also stated that she required two attendants till her death and considering the amount that had to be paid to her servants and also the fact that her condition is worsening day by day due to various injuries sustained in the accident and other factors, the compensation due to her should be about Rs.3,20,000/-.