UNION OF INDIA Vs. MOUSAMI SHARMA

JUDGEMENT

(1.) Both these Civil First Miscellaneous Appeals are directed against the judgment and award dated 26th of De-cember 2006 (for short hereinafter impugned award) passed by Motor Accidents Claims Tribunal, Poonch in claim petition titled Miss Mousami Sharma v. Union of India & Ors., whereby an amount of Rs. 8,77,027.29 paise with interest @ 6% p.a. came to be awarded in favour of the claimant and against Union of India from the date of filing of the claim petition till its realization, on the grounds taken in the appeals.

(2.) The appellants have questioned the quantum of the compensation in both the appeals.

(3.) Grievance of Union of India-appellant-judgment debtors is that the compensation awarded is on the higher side while the griev-ance of the claimant award holder is that the compensation awarded is meager.