ARTI SHARMA Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) This appeal by the appellant/claimant has been filed seeking enhancement of the Award dtd. 11/10/2012 of the learned Motor Accident Claims Tribunal, Rajouri, on the grounds that the tribunal has not appreciated the claim of the appellant in its right perspective and granted grossly inadequate compensation to the appellant under various heads.

(2.) The learned counsel for the appellant has indeed argued in consonance with the averments contained in the appeal. The learned counsel appearing for respondent No.1/National Insurance Company Limited has submitted that the Tribunal has passed the Award in accordance with law. The compensation awarded is 'Just' in the facts and circumstances of the case.

(3.) The learned Tribunal has awarded Rs.12,78,700.00 minus the interim compensation if already received. The claimant was further held entitled to interest @ 7.5% per annum on the amount of Rs.68,700.00 awarded under the head 'medical expenses' from the date of institution of the petition till its final realization and for rest of the amount at the rate of 7.5% per annum from the date of passing of the award till its final realization.