MANAGER, UNITED INDIA INSURANCE CO. LTD. Vs. MEENA

JUDGEMENT

(1.) These appeals are by the insurer of the offending vehicle challenging the quantum of compensation awarded by the Tribunal as excessive and seeking reduction of the same. As these two appeals are arising out of a common judgment and award of the Tribunal, they are heard together and with the consent of learned counsel for parties they are disposed of by this common judgment.

(2.) For the sake of convenience, the parties are referred to as they are referred to in the claim petition before the Tribunal.

(3.) There is no dispute regarding occurrence of accident, negligence and liability of the insurer, therefore, the only point that arises for my consideration in the appeal is: