ADESH KUMAR Vs. SATARUPA BAI YADAV

JUDGEMENT

(1.) As above two appeals arise out of same accident, they are being disposed off by this common order.

(2.) Challenge in above two appeals is to the award dated 29/08/2014 passed by learned 2nd Additional Motor Accident Claims Tribunal, Rajnandgaon, (CG) (for short, 'the Tribunal') in Claim Case No.153/2012, whereby the Tribunal allowed claim application in part, awarded total compensation of Rs.4,72,000/- in a death case along with interest @ 6% p.a. While exonerating the Insurance Company, fastened liability to satisfy the amount of compensation upon nonapplicant Nos.1 and 2, jointly and severally.

(3.) Mac No.1289 of 2014 is filed by appellants -driver and owner of offending vehicle challenging the liability fastened upon them; exoneration of nonapplicant No.3/Insurance Company and also quantum of compensation awarded to applicants/claimants by the Tribunal vide award dated 29.08.2014 on the grounds mentioned therein. Whereas, MAC No.1117 of 2015 is filed by appellants/claimants seeking enhancement of amount of compensation on the grounds mentioned therein.