BRANCH MANAGER Vs. DHANAI BAI DHIMAR

JUDGEMENT

(1.) These are the two appeals filed under Section 173 of the Motor Vehicles Act assailing the award dated 02/03/2013 passed by the learned Third Additional Motor Accident Claims Tribunal, Bilaspur (C.G.) in Motor Accident Claim Case No.196/2011.

(2.) MAC No.545/2013 is an appeal by the Insurance Company and MAC No.888/2014 is an appeal by the claimants seeking enhancement.

(3.) Vide the said impugned award, the Tribunal in a death case under Section 166 of the Motor Vehicles Act has awarded a compensation of Rs.3,22,000/- with interest @ 6% per annum from the date of application.