Jagdish Lal and others vs Dheeraj Puri and others

Ramendra Jain, J. (Oral)

Through this appeal prayer has been made for enhancement of amount of compensation awarded by Motor Accident Claims Tribunal, Karnal

(hereinafter referred to as the 'Tribunal') vide award dated 24.01.2009.

Both the parties are ad idem that this appeal has to be decided in accordance with the judgment of the Hon'ble Supreme Court in National Insurance

Company Limited v. Pranay Sethi and others, 2017(4) R.C.R. (Civil) 1009.

In compliance of order dated 02.04.2018, calculations have been furnished by learned counsel for the appellants in accordance with Pranay Sethi's

case (supra). As per calculations, appellants are entitled to enhanced compensation of Rs.12,79,924/- over and above the compensation already

awarded by the Tribunal. Learned counsel for the Insurance Company is not able to refute the same.

Consequently, appellants are awarded enhanced compensation of Rs.12,79,924/- over and above the amount of compensation already granted to them

by the Tribunal along with interest @ 7% per annum from the date of institution of claim petition till realization. Respondent No.3 â€" Insurance

Company is directed to deposit the amount aforesaid within 1½ month from today before the Tribunal for onward disbursement of the same to the

appellants in proportion so arrived at by the Tribunal in accordance with law.

Disposed of.