SHRIRAM GENERAL INSURANCE CO LTD Vs. ARCHANA SINGH

JUDGEMENT

(1.) THESE two appeals arise out of the judgment dated 31.01.2012 whereby compensation of Rs.1,39,20,125/ - was awarded in favour of Respondents no. 1 to 6 in MAC APP No. 301/2013.

(2.) THE same was calculated as: <FRM>JUDGEMENT_413_LAWS(DLH)1_2015.htm</FRM>

(3.) FOR the sake of convenience, the Appellant Insurance Company in MAC APP No.301/2013 and Respondent in MAC APP No.423/ 2013 shall be referred to as the Insurance Company whereas the Appellants in MAC APP No. 423/2013 and Respondents no.1 to 6 in MAC APP No. 301/ 2013 shall be referred to as the claimants.