NATIONAL INSURANCE COMPANY Vs. GEETA RAM

JUDGEMENT

(1.) SINCE both these appeals arise out of a common award dated 5.11.2011 passed by the learned Motor Accident Claims Tribunal relating to the death of deceased Smt. Sudesh Sharma in a motor vehicle accident on 21.2.2009, the same are being disposed of by a common judgment.

(2.) WHEREAS FAO (MVA) No. 104 of 2012 has been preferred by the Insurance Company aggrieved by the quantum of compensation awarded by the learned Tribunal to the tune of Rs. 5,85,000/ -(rupees Five lacs, Eighty five thousand only), alongwith interest @ 9% p.a. from the date of filing of the petition till deposit of the awarded amount, FAO (MVA) No. 261/2012 has been filed by the claimants seeking enhancement of compensation.

(3.) THE claimants before the learned Tribunal are husband and sons of the deceased. As per para -6 of the petition, monthly income of the deceased was stated to be as under: