RAVINDER SINGH Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) In view of the averments made in the application and in the interest of justice, the same is allowed and the delay of 15 days in filing the appeal is condoned. Main case

(2.) The above detailed three appeals are an outcome of award dtd. 21/8/2017 passed by the learned Motor Accident Claims Tribunal, Kurukshetra, whereby the claimants were awarded following compensation on account of the death of Ram Dhari in a motor vehicular accident which took place on 1/7/2015: <FRM>JUDGEMENT_264_LAWS(P&H)8_2022_1.html</FRM>

(3.) The amount of compensation was ordered to be paid along with interest @ 7.5% p.a. from the date of institution of the claim petition till realization of the amount.