SAMARU Vs. PYARELAL

JUDGEMENT

(1.) Being aggrieved by the award dated 7.9.1999 passed in Claim Case No. 3 of 1997 by the Second Additional Motor Accidents Claims Tribunal, Bilaspur, the appellant-claimant has filed these 2 appeals.

(2.) M.A. No. 2133 of 1999 has been filed for enhancement of compensation awarded on account of death of wife of the appellant, namely, Shyam Bai, and M.A. No. 2317 of 1999 has been filed for enhancement of compensation awarded to the appellant for the personal injuries sustained by him.

(3.) In M.A. No. 2133 of 1999, the owner has filed a cross-objection vide LA. No. 126 of 2000 challenging the exoneration of the insurance company and for setting aside the award against him.