HARBANS KAUR Vs. JOGINDER SINGH

JUDGEMENT

(1.) THESE three Letters Patent Appeals can be disposed of by this common judgment since issue involved in all these appeals is restricted to the grant of rate of interest.

(2.) THE learned Single Judge while enhancing compensation in respect of some of the claimants awarded interest @ 12% per annum from the date of application, on the enhanced amount of compensation. As regards others, learned Single Judge did not award rate of interest of 12% per annum. Such of the claimants, who filed cross-objections for enhancement of compensation and the rate of interest and whose cross objections were dismissed, have filed these Letters patent Appeals praying for grant of higher compensation and rate of interest at 121% per annum.

(3.) WE have perused the impugned judgment as well as judgment of the Motor Accident Claims Tribunal.