SURINDER KAUR Vs. PARMINDER KAUR

JUDGEMENT

(1.) The Petitioners have invoked the jurisdiction of this Court under Article 227 of the Constitution of India, to challenge the order dated 2.4.2009, passed by the learned Motor Accident Claims Tribunal, Sangrur, vide which objections to the execution of the award of the learned Motor Accident Claims Tribunal, filed by the Petitioners stand dismissed.

(2.) The Respondent decree-holder filed a petition under the Motor Vehicles Act, claiming compensation. The learned Tribunal accepted the claim petition, and awarded a sum of Rs. 2,85,600/- (Rupees two lac eighty five thousand and six hundred only) along with interest @ 9% per annum from the date of filing of claim petition till realization. The cost of the petition was also allowed.

(3.) The decree-holders, thereafter filed execution application claiming an amount of Rs. 3,25,152/- (Rupees three lac twenty five thousand one hundred and fifty two only), along with future interest. The award in favour of the Respondent/decree-holders, was passed on 3.12.2004, whereas execution application was moved on 2.3.2005.