SUNDRI AND ORS. Vs. RAM PAL AND ORS.

JUDGEMENT

(1.) THE present appeal has been filed by Sundri (widow), Rajvinder (son), Rajbir (minor son), Suman (minor daughter) and Sunny Deol (minor son) of Sant Lal (deceased) challenging the award passed by learned Motor Accidents Claims Tribunal, Ambala (for brevity "learned Tribunal") whereby Rs. 5,61,000/ - (Rupees Five lacs and Sixty One thousand only) along with interest at the rate of 7.5% per annum from the date of filing of the petition till realization was passed.

(2.) LEARNED counsel for the appellant/claimants has confined his submission to the extent that under the head of consortium, learned Tribunal has awarded Rs. 5,000/ - (Rupees five thousand) against the settled norms of Rs. 1,00,000/ - (Rupees one lac); for love and affection nothing has been awarded to the children of the deceased and that for funeral expenses, a meagre sum of Rs. 10,000/ - (Rupees ten thousand) has been awarded against the settled norms of Rs. 25,000/ - (Rupees Twenty five thousand). He further submits that learned Tribunal should have awarded the interest at the rate of 9% instead of 7.5%.

(3.) I have heard the learned counsel for the parties and with their able assistance gone through the material available on record.