KAJU ALIAS GURWINDER SINGH Vs. SONDHI RAM

JUDGEMENT

(1.) The aforesaid are the two appeals brought against the award dated 08.04.2010 passed by learned Motor Accidents Claims Tribunal, Yamuna Nagar at Jagadhri (for short 'the Tribunal'). Vide the impugned award, the claim made by Sondhi Ram for compensation on account of the injuries suffered in the accident that took place on 05.10.2008 has been allowed and a sum of Rs.92,261/- with interest @ 7.5% per annum from the date of filing the petition till the date of realization of the amount has been awarded. While Kaju alias Gurwinder Singh and Manjit Singh challenged this award as having been wrongly passed, Sondhi Ram, the claimant has brought his appeal for enhancement of the compensation. The facts necessary to be noticed for disposal of the aforesaid two appeals are as under:-

(2.) On the pleadings of the parties, the following issues were settled by learned Tribunal:-

(3.) The parties led their respective evidence. Hearing learned counsel for the parties, learned Tribunal allowed the claim petition and awarded a sum of Rs.92,261/- as compensation to the claimant Sondhi Ram.