UNITED INDIA INSURANCE CO LTD. Vs. KUSUM DEVI

JUDGEMENT

(1.) By this Order, the aforesaid two Cross-Appeals bearing MAC. APP. 83/2015 under Sec. 173 of the Motor Vehicle Act, 1988 (hereinafter referred to as 'M.V. Act') and MAC. APP. 232/2016 under Order 41 Rule 22 of the Code of Civil Procedure, 1908 (hereinafter referred to as 'IPC') preferred by the Insurance Company and the Claimants respectively, have challenged the Award dtd. 28/10/2014 whereby compensation in the sum of Rs.32,53,500.00 along with the interest @9% p.a., has been granted to the Claimants, on account of demise of Mr. Ashish Kumar Garg, aged about 23 years in a road accident on 28/5/2013.

(2.) The Insurance Company in its Appeal bearing MAC. APP. No. 83/2015, has challenged the impugned Award on the following grounds:-

(3.) The parents of the deceased, who in their Cross-Appeal, have challenged the Award on the following grounds:-