RAM KUMAR Vs. NISTOR KINDO

JUDGEMENT

(1.) The ap-peals have been directed against the award dated 30th of April, 2001 passed in Claim Case No. 22/97 by the Member, Motor Ac-cident Claims Tribunal, Jashpur.

(2.) M. A. No. 472/2001 has been filed by the owner & driver for setting aside the award against them and for holding the liability of the Insurance Company to pay compensation, if any, whereas, M. A. No. 627/2001 has been filed by the claimants for enhancement of compensation.

(3.) The facts, briefly stated, are as under: