ORIENTAL INSURANCE COMPANY LTD. Vs. KAWASI KAMALO

JUDGEMENT

(1.) The present five appeals under section 173 of the Motor Vehicles Act, 1988, arise out of the award dated 29th Feb., 2008 passed by the Additional Motor Accident Claims Tribunal, South Bastar, Dantewada, in Claim Case No. 42/2007, Claim Case No. 44/2007, Claim Case No. 38/2007, Claim Case No. 45/2007 and Claim Case No. 46/2007.

(2.) Vide the impugned award, the learned Tribunal, in injury case, under Sec. 166 of the Motor Vehicles Act, has awarded a compensation of Rs. 27,800.00, Rs. 32,700.00 Rs. 29,100.00, Rs. 29,100.00 and Rs. 27,800.00respectively in accordance to the serial number of the claim cases referred to in preceding paragraph, with interest thereon at the rate of 6% per annum from the date of presentation of claim applications.

(3.) These five appeals have been preferred by the appellant-Oriental Insurance Company Limited assailing the impugned award whereby the liability of payment of compensation has been awarded against the Insurance Company.