UNITED INDIA INSURANCE CO. Vs. PURAN LAL

JUDGEMENT

(1.) Since both above mentioned appeals arise out of same accident and are directed against same award, they are heard analogously and are being disposed of by this common order.

(2.) The appellant/Insurance Company has filed MAC No.1746/2018 for setting aside the award dtd. 9/7/2018 passed in Motor Accident Claim Case No. 70/2017 by Motor Accident Claims Tribunal, Distt. Baloda Bazar, (CG) and also for exonerating it from the liability.

(3.) By filing MAC No.1380/2018, the appellants/claimants have prayed for enhancement of amount of impugned award dtd. 9/7/2018 passed in Motor Accident Claim Case No.70/2017 by Motor Accident Claims Tribunal, Distt. Baloda Bazar (CG), whereby, the learned Tribunal has awarded compensation to the tune of Rs.2,75,000.00 to the claimants on account of death of Deepak Kannouje, in an accident that occurred on 21/4/2017, by rash and negligent driving of the offending vehicle Tipper Hyva Truck bearing registration No. CG 04 JC 2459 by respondent No.1 and owned by respondent No.2 and insured by respondent No.3/Insurance company.