JASSAN Vs. RELIANCE GENERAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) Leave granted.

(2.) The appellants in both these appeals are the same. It is an unfortunate case where the appellant No.1 was two years old as on the date of the accident, in which he has lost both his parents in the accident in question.

(3.) In the appeals arising out of SLP (C) Nos. 16865-16866/2018, the claimant is seeking compensation for the death of his father. The Motor Accidents Claims Tribunal (For short 'MACT') through its award dtd. 8/1/2013 has awarded compensation of Rs.14,32,600.00 .