MAMTA RANI Vs. RAJIV KUMAR CHOUDHARY

JUDGEMENT

(1.) Since both the aforesaid Misc. Appeals are arising out of a common impugned award, as such, both are being heard together and disposed of by this common judgment.

(2.) Heard, learned counsel for the parties.

(3.) M.A. No. 506 of 2018 has been preferred by the claimants, 1.Mamta Rani, 2.Sumati Devi, 3.Mukund Mahto, 4. Ramnika Kumari and 5.Krishna Kumar Swaraj for enhancement of the impugned award dated 23.05.2018 passed by learned Principal District Judge-Cum-Motor Accident Claim Tribunal, Bokaro, in Claim Case No.82 of 2015, whereby the compensation has been awarded to the claimants to the tune of Rs.15,75,848/- (after deducting Rs.50,000/- which has already been paid under Section 140 of the MV Act) to the claimants within one month from the date of order, failing which, claimants shall further be entitled for simple interest @ 7% per annum on the awarded amount from the due date till its realization.