NATIONAL INSURANCE CO LTD Vs. NITASHA RANI

JUDGEMENT

(1.) THESE two appeals arise out of judgment dated 22.12.2011 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby compensation of Rs.38,06,000/ - was awarded in favour of the legal representatives of deceased Praveen Kumar, who suffered fatal injuries in a motor vehicular accident which occurred on 09.07.2006.

(2.) MAC APP.339/2012 is preferred by the National Insurance Company Limited, insurer of the offending vehicle bearing registration no.DL - 1PB -6078 involved in the accident for reduction of compensation, whereas MAC APP.865/2012 has been preferred by the legal representatives of deceased Praveen Kumar for enhancement of compensation.

(3.) THE finding on negligence has not been challenged by the Insurance Company.