GIRDHAR KUMAR NETAM Vs. DUSHYANT SHARMA

JUDGEMENT

(1.) These are four appeals under Section 173 of the Motor Vehicles Act against the award dated 15.01.2015 passed by the Chief Motor Accident Claims Tribunal, Dhamtari, (in short the Tribunal) in two Claim Cases i.e. 162 of 2013 and 163 of 2013. In Claim Case No. 162 of 2013, the Tribunal has awarded a compensation of Rs. 3,66,000/- whereas, in Claim Case No. 163 of 2013, the Tribunal has awarded compensation of Rs. 3,52,000/- along with interest @ 6 percent per annum from the date of application in both the cases.

(2.) While passing the award, the Tribunal has exonerated the insurance company of its liability and has fastened the same upon the owner and driver of the offending vehicle.

(3.) Mac No.361 of 2015 and MAC No.466 of 2015 both arise out of Claim Case No.162 of 2013 where MAC No.361 of 2015 is by the claimants seeking enhancement of compensation and MAC No.466 of 2015 is by the owner challenging liability part. Likewise, MAC No.371 of 2015 and MAC No. 445 of 2015 arise out of Claim Case No.163 of 2013 where again MAC No.371 of 2015 is by the claimants seeking enhancement and MAC No. 445 of 2015 is by the owner.