SHWETA TIWARI Vs. ISRARA KHAN AND OTHERS

JUDGEMENT

(1.) By this common judgment both the appeals are being disposed of as common facts & issues are involved and arise out of the same accident.

(2.) Both the appeals under Section 173 of the Motor Vehicles Act have been filed against the award, dated 06.08.2009 passed by the Ist Additional Motor Accident Claims Tribunal, Bilaspur (in short, the Tribunal) in Claim Case No.86/2008. Vide the said impugned award, the Tribunal in a proceeding under Section 166 of the M.V. Act has awarded a compensation of Rs.65,000/- along with interest @ 7.5 per cent. per annum from the date of application.

(3.) Mac No. 1310 of 2009 has been filed by the claimants seeking for enhancement of compensation whereas, MAC No.1373 of 2009 has been filed by the insurance company challenging the order of pay and recovery passed by the Tribunal.