ORIENTAL INSURANCE CO. LTD. Vs. MAHESH AND OTHERS

JUDGEMENT

(1.) In the above captioned two appeals, the challenge is to impugned Award of 17th March, 2009 which grants compensation of Rs. 9,08,830/- with interest @8% per annum on account of injuries sustained by Claimant-Mahesh in a road accident on 12th April, 2005. Appellant is Insurer of bus in question. The facts as noted in the impugned Award need no reproduction. Suffice to note that the challenge in the above-captioned first appeal is to the quantum of compensation granted whereas in the above-captioned second appeal, enhancement of compensation is sought by Claimant-Mahesh.

(2.) As per order of 14th September, 2010, service is complete.

(3.) With consent of learned counsel for the parties, the above-captioned two appeals have been heard together as they arise out of common impugned Award and are being decided by this judgment.