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Judgment
8 paragraphs · 259 wordsLeave granted.
This appeal is directed against the judgment and order passed by the High Court of Punjab and Haryana at Chandigarh in FAO No. 6200 of 2015, dated 15.09.2017.
On account of death of two persons, namely, Amit Sindhu and Sunita Kumari, in a claim petition filed by the appellants/claimants, Motor Accidents Claims Tribunal, Jhajjar (for short, "the Tribunal") had awarded a compensation of Rs.2,00,000/- along with interest.
Being aggrieved by the award so passed by the Tribunal, the appellants/claimants preferred appeal before the High Court. The High Court by the impugned judgment and order has awarded total compensation of Rs. 20,49,000/-Aggrieved by the order so passed by the High Court the appellants/claimants are before us in this civil appeal claiming interest on the amount so awarded.
Heard learned counsel for the parties.
After carefully going through the judgment(s) and order(s) passed by the Tribunal as well as the High Court and keeping in view the peculiar facts and circumstances of the case, interest @ of 6% per annum on the aforesaid amount of Rs. 20,49,000/- be awarded to the claimants.
Accordingly, while allowing this appeal we modify the judgment and order passed by the High Court. The appellants/claimants are now entitled for interest @ 6% per annum on the compensation of Rs. 20,49,000/- from the date of the claim petition till the date of deposit. The compensation so enhanced by us shall be paid after deducting the amount already paid, if any.
The Civil Appeal is disposed of accordingly.