DHAN SINGH Vs. DEEP SINGH

JUDGEMENT

(1.) Both the Misc. appeals have been filed by the appellants-claimants against the common award, hence same are being decided by this common judgment.

(2.) Both the Misc. appeals have been filed by the appellants-claimants against the award dated 4th September, 2009 passed by learned Judge, Motor Accident Claims Tribunal (Addl. District & Sessions Judge) No. 1, Deeg (Bharatpur) (for short the learned Tribunal).

(3.) Learned Counsel for the claimants-appellants submits that learned Tribunal while passing the impugned award has failed to consider the evidence submitted by the parties. The claimants-appellants remained under treatment for a long period but the learned Tribunal has awarded lump sum award towards compensation. The learned Tribunal has awarded interest @ 7% p.a. which ought to have been 12% p.a. at least looking to the facts and circumstances of the case. Thus, the impugned award passed by the learned Tribunal be enhanced.