UNITED INDIA INSURANCE COMPANY LIMITED Vs. BEAUTY SAMDDAR

JUDGEMENT

(1.) These are two appeals filed under Section 173 of the Motor Vehicles Act, 1988, assailing the same award dated 23.8.2011 passed by the Additional Motor Accident Claims Tribunal, Surajpur, District Surguja, in Motor Accident Claim Case No. 75/2011.

(2.) Vide the impugned award, the learned Tribunal, in a death case, under Section 166 of the Motor Vehicles Act, has awarded a lump sum compensation of Rs.18,00,000/- in favor of the claimants with interest thereon at the rate of 9% per annum from the date of claim application and in default of non-deposit of the amount awarded within a period of two months from the date of award, the interest would be at 12% per annum from the date of claim application.

(3.) M.A.(C) No. 1167/2011 is an appeal filed by the appellant-insurance company assailing the liability part which has been fastened upon it. M.A. (C) No. 1171/2011 is an appeal by the claimants seeking for enhancement of the compensation awarded.