SAT KALI Vs. JASBIR KAUR

JUDGEMENT

(1.) THIS appeal has been filed by the claimants against the award of the Motor Accident Claims Tribunal (II), Shimla.

(2.) THE appellants have raised three grounds in the appeal i.e. (i) firstly, that the compensation awarded is on the lower side, (ii) that the interest should have been awarded at the rate of 12% p.a. and not 9% p.a. (iii) and lastly, that the Insurance Company should have been made liable to pay the amount.

(3.) WITH regard to the interest, the same is awarded at the rate of 9% per annum, which is absolutely correct keeping in view the falling rate of interest and same calls for no interference.