NATIONAL INSURANCE CO. LTD. Vs. BIRANI BAI

JUDGEMENT

(1.) THE appellant Insurance Company, aggrieved against the award passed by the Motor Accident Claims Tribunal, Shivpuri, has preferred this appeal whereby a total compensation of Rs. 21,000/ - in three heads has been awarded. Respondent No. 1 suffered amputation of three phalanxes of the right foot. The claimant/respondent has filed cross -objection and has made a prayer for enhancement of the award.

(2.) DURING the course of hearing, Shri R.D. Goyal offered that if the total compensation is enhanced to Rs. 26,000/ - and the interest is awarded at the rate of 12% per annum from 29.4.1985 on the said amount when the appellant Company was impleaded as a party, the claimant/respondent would be satisfied.

(3.) IN the circumstances, we dispose of this appeal by modifying the award in the following manner: