NATIONAL INSURANCE COMPANY LTD Vs. HARISH ARORA

JUDGEMENT

(1.) THESE two Appeals MAC APP.839/2010 and MAC APP.1075/2012 arise out of a common judgment dated 14.09.2010 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby a compensation of Rs.16,02,000.00 was awarded for the death of Neelam Arora who died in a motor vehicle accident which occurred on 05.12.2005.

(2.) MAC APP. 839/2009 is for reduction of compensation on the ground that the compensation awarded is exorbitant and excessive while Cross Appeal being MAC APP.1075/2012 is for enhancement of compensation on the ground that the compensation awarded is on the lower side.

(3.) THE finding on negligence has not been challenged by the Appellant Insurance Company. Thus, the same has attained finality.