RAJKUMARI BAGHEL Vs. OM PRAKASH PAL

JUDGEMENT

(1.) As both these appeals arise out of common award dated 29th August, 2016 passed by 6th Additional Motor Accident Claims Tribunal, Raipur in Claim Case No.355/2015, they are being disposed of by this common judgment.

(2.) By the impugned award the Tribunal has granted a total compensation of Rs.10.45 lacs in favour of the claimants with interest @ 6% per annum from the date of application till realization fastening the liability on non-applicant No.3/insurance company.

(3.) Claimants have filed the appeal MAC No.94/2017 seeking enhancement of the compensation whereas insurance company has filed appeal MAC No. 1569/2016 challenging liability on the sole ground that at the time of accident the deceased was drunk and as such himself responsible for the accident. The insurance company has also challenged the quantum of compensation.