REVATI SAHU Vs. ATUL KUMAR MALIK

JUDGEMENT

(1.) These two appeals are arising out of same impugned award passed on 15/4/2013 in Claim Case No.139 of 2012 by the 3rd Additional Motor Accident Claims Tribunal, Ambikapur, District Surguja, Chhattisgarh (for short, 'Claims Tribunal').

(2.) MAC-757 of 2013 is filed by the Claimants for seeking enhancement of amount of compensation awarded by learned Claims Tribunal and MAC-692 of 2013 is filed by respondents-2, 3 and 4/NA 2, 3 and 4, owner of offending vehicle stating that the award to be bad inlaw.

(3.) Facts relevant for disposal of these appeals are that on 28/7/2010 when Muralidhar Sahu (since deceased) was travelling on his Activa and going to Namnakala from Gandhi chowk, met with an accident with a Tanker bearing No.UP32-AN 4043 (for short, 'offending vehicle'), driven by NA-1.