DARSHNA Vs. RAJ SHAH SINGH

JUDGEMENT

(1.) THIS judgment will dispose of FAO No. 705 of 1985 and F.A.O. 865 as they have arisen out of the common award of the Motor Accident Claims Tribunal, Karnal, dated 22.4.1985.

(2.) FAO No. 705 of 1985 has been filed by the claimants appellants for enhancement of the compensation and FAO No. 865 of 1985 has been filed by the State for quashing the award of the Motor Accident Claims Tribunal, Karnal.

(3.) THE Motor Accident Claims Tribunal, Karnal (hereinafter referred to as the Tribunal) on a claim petition under Section 110-A and 92-A of the Motor Vehicles Act filed by Smt. Darshana Devi and others, had awarded a sum of Rs. 2,08,000/- with 6% P.A. interest from the date of the claim petition as compensation though they were held to be entitled to Rs. 2,49,600/- out of which 1/6th was deducted on account of accelerated payment and other imponderable factors.