GAUKARAN PRASAD CHANDRAVANSHI Vs. LALJEE CHANDRAVANSHI

JUDGEMENT

(1.) Since both the appeals arise out of same impugned award dated 19-12-2013 passed by Motor Accident Claims Tribunal, Kabirdham, Kawardha (for short, "the Tribunal") in Claim Case No. 41 of 2011, they are heard together and are being disposed of by this common order.

(2.) By filling MAC No. 244/2014, Owner of offending vehicle Tractor bearing registration No. CG 09-C/5473 and by filing MAC No. 602/2014, Insurer of vehicle, which was driven by claimant at the time of incident, Bolero bearing registration No. CG-09/5299 have challenged the impugned award dated 19-12-2013 passed by Motor Accident Claims Tribunal, Kabirdham, Kawardha (for short, "the Tribunal") in Claim Case No. 41 of 2011.

(3.) The facts of the case, in brief, are that claimant / Lalji Chandravanshi filed a claim petition before the Claims Tribunal under Section 166 of the Motor Vehicles Act, 1988 (for short, "the Act 1988") claiming compensation to the tune of Rs.9,60,000/-along with interest and costs against the owner and driver and owner of the vehicle Tractor bearing registration No. CG-09-C-5473 and owner of the vehicle Bolero bearing registration No. CG-09-5299 and the insurer of the vehicle for the injuries sustained by him in the motor accident which took place on 04.01.2011.