NEW INDIA ASSURANCE CO LTD Vs. PITAMBER

JUDGEMENT

(1.) These Cross Appeals arise out of a common judgment in Suit No.931/2008 decided by the Motor Accident Claims Tribunal, (the Tribunal) by judgment dated 28.03.2009 whereby a compensation of Rs.5,33,000/- was awarded in favour of Pitamber & Ors., for the death of Smt. Harpyari, who died in a motor accident on 27.11.2006.

(2.) MAC APP.304/2009 has been preferred by the New India Assurance Company Limited, which is the contesting Respondent in Cross MAC APP.345/2009. For the sake of convenience, the New India Assurance Company Limited shall be referred to as the Insurer.

(3.) MAC APP.345/2009 has been preferred by the Appellants Pitamber & Ors. who are the Respondents in MAC APP.304/2009. For the sake of convenience, Pitamber & Ors. shall be referred to as the Claimants.