ORIENTAL INSURANCE CO LTD Vs. NARESH KUMAR

JUDGEMENT

(1.) These two Appeals preferred by the Oriental Insurance Company Limited arise out of a common judgment dated 14.7.2010 passed by the Motor Accident Claims Tribunal (the Claims Tribunal).

(2.) MAC APP. 700/2010 relates to the grant of compensation of Rs. 70,000 to the first Respondent for having suffered injuries in an accident which occurred on 3.2.2005.

(3.) In MAC APP. 701/2010 a compensation of Rs. 24,63,024 was awarded to Respondent Nos. 1 to 5 who were the legal representatives of deceased Satbir who was working as a Head Constable in Delhi Police at the relevant time.