MANGAL SINGH AANCHAL Vs. NIDHISH P. R.

JUDGEMENT

(1.) Since, both the appeals are arising out of the same award dtd. 31/1/2017 passed in Claim Case No. 03/2016 by the Additional Motor Accident Claims Tribunal, Bhanupratappur, District North Bastar Kanker, CG, they are being heard and decided by this common order. Parties are referred to their status before the learned Tribunal.

(2.) MAC No. 281 of 2017 has been filed by the claimant seeking enhancement of the compensation awarded in his favour by the learned Tribunal.

(3.) MAC No. 1056 of 2017 has been filed by the insurance company challenging the liability fastened upon it to pay the compensation.