AMARJIT SINGH Vs. SIMARJIT KAUR

JUDGEMENT

(1.) Appellant-Amarjit Singh has preferred this appeal against the award dated 8.7.2015 passed by the Motor Accident Claims Tribunal, Hoshiarpur (hereinafter called 'the Tribunal) in MACT Case No.03 of 2013.

(2.) Respondent-Simarjit Kaur, a girl aged about 31/2 years, had filed the petition under Section 166 Motor Vehicles Act, 1988 through her father for grant of compensation to the tune of Rs. 10,00,000/- on account of injuries suffered by her in the motor vehicular accident which was caused by the appellant on 29.6.2013 while driving Verna Car bearing Registration No.PB-03-P 8047.

(3.) The learned Tribunal vide impugned award dated 8.7.2015 has awarded the compensation of Rs. 1,19,600/- in favour of respondent-Simarjit Kaur to be paid by the present appellant along with interest @ 6% per annum. In case the awarded amount is not paid within two months from the date of passing of award, the interest will be paid @ 9 % per annum till its actual realisation.