UNION OF INDIA Vs. ANIMA RANI DAS

JUDGEMENT

(1.) Union of India and Commanding Officer, 104 Engineer Regiment are in appeal against the award dated 21st January, 2011 passed by the Motor Accident Claims Tribunal, Jammu in Claim file No.475/Claim titled Anima Rani and Das others v. R.B.Patil and others, whereby respondent Nos. 1 to 3 (hereinafter ,,the claimants) have been held entitled to compensation of 18,73,500 along with interest @ 7.5% per annum on account of death of one Sh. Subal Dass.

(2.) The impugned award has been primarily assailed on quantum. It is submitted that the amount of compensation awarded by the Tribunal is exorbitant and excessive.

(3.) The claimants have also filed cross-objections/appeal seeking enhancement, inter alia, on the following grounds:-