STATE OF CHHATTISGARH Vs. PUSHPALATA GANJEER

JUDGEMENT

(1.) Both these appeals are arising out of one and the same accident, hence, both these appeals are being disposed of by this common order.

(2.) Challenge in MAC No. 1058/2014 is to the award dated 18.07.2014 passed by Motor Accident Claims Tribunal, Rajnandgaon in claim case no. 167/2011 whereby learned Claims Tribunal allowed the application filed under Section 166 of the Motor Vehicle Act, 1988 (for short "Act of 1988") in part and awarded Rs. 25,04,540/- as compensation in a fatal accident case and fastened liability upon the appellant-State to satisfy the amount of compensation. Challenge in MAC No. 1059/2014 is to the award dated 18.07.2014 passed by Motor Accident Claims Tribunal, Rajnandgaon in claim case no. 07/2012 whereby learned Claims Tribunal allowed the application filed under Section 166 of the Act of 1988 in part and awarded Rs. 18,91,864/- as compensation in a fatal accident case and fastened liability upon the appellant-State to satisfy the amount of compensation.

(3.) For the convenience of this Court, MAC No. 1058/2014 is taken as lead case.