JAGANNATH Vs. SATISH

JUDGEMENT

(1.) Heard. This appeal is filed by the appellant/claimant under Section 173 of the Motor Vehicles Act against the award dated 15.2.2011 passed by III Member MACT, Indore in Claim Case No. 215/2010. By the impugned award, the Claims Tribunal has awarded a total sum of Rs. 46,000 as compensation with interest @ 6% per annum w.e.f. 6.12.2008 till its actual realization.

(2.) Learned Counsel for the appellant submitted that as per the Circular issued by Reserve Bank of India, the appellant is entitled for interest @ 9% per annum, the rate of interest awarded by Claims Tribunal is on the lower side.

(3.) On the other hand, Mr. Upadhyaya, learned Counsel for the Insurance Company supported the award and the rate of interest awarded by the Tribunal and submitted that looking to the nature of injuries caused by the appellant, the amount of compensation awarded by Claims Tribunal is just and proper and no case for enhancement of rate of interest is made out and prayed for dismissal of the appeal.