ORIENTAL INSURANCE COMPANY LTD Vs. SHIVRATAN SINGH

JUDGEMENT

(1.) Heard.

(2.) The above two appeals i.e. M. A. (C) Nos. 495/10 and 476/10, are being disposed of by this common order as both these ap-peals have been filed by the appellant Insur-ance Company against the common award dated 15-12-2009 passed by the learned Ad-ditional Motor Accidents Claims Tribunal, Katghora, District Korba (for short 'the Tri-bunal') in Claim Case Nos. 206/07 & 207/ 07 partially allowing the claim applications of the injured claimants.

(3.) Facts of the case, in brief, are that the claimants-injured have filed two separate claim applications seeking compensation of Rs. 15,95,000/- & Rs. 14,87,000/- respec-tively for the permanent disability sustained by them in a motor accident took place on 5-2-2007 at about 10.00 p.m. due to rash and negligent driving of the driver of the jeep bearing registration number CG12-8083.