BABU LAL Vs. GOPA RAM

JUDGEMENT

(1.) WITH the consent of learned counsel for the parties, the matter is disposed of at this stage itself.

(2.) THE appellant is the original claimant who instituted Claim Petition No. 79/2002 in view of personal injury which he sustained in a motor accident. THE appellant claimant while driving his scooter met with an accident and sustained injuries. According to the claimant, because of rash and negligent driving of the driver of bus of respondent Corporation, the said accident occurred in which he sustained fractures of two fingures. THE Tribunal after considering the evidence on record allowed the claim petition and awarded Rs. 20,000/- in favour of claimants with 6% interest from the date of award.

(3.) CONSIDERING the aforesaid aspect of the matter and considering the fact that application was filed as far back as in 2002 when interest rate was 9%, and considering the observations made by the Supreme Court in Kaushnuma Begum (supra) in Para 24, in my view, it would be just and proper to modify the award of the Tribunal by awarding interest @ 9% instead of 6% that too from the date of filing the application.