VINOD KUMAR TANDON Vs. PREM SINGH & ORS.

JUDGEMENT

(1.) Vide impugned Award of 11th December, 2007, Motor Accident Claims Tribunal, New Delhi (hereinafter referred to as 'Tribunal') has granted compensation of Rs. 6,24,370/- with interest @ 9% per annum on account of injuries suffered by Claimant/Injured-Vinod Kumar Tandon in a road accident on 10th July, 1992. On the basis of the evidence led, impugned Award has been rendered.

(2.) In the above-captioned first appeal, enhancement of compensation is sought by Claimant/Injured-Vinod Kumar Tandon whereas in the above-captioned second appeal, reduction in quantum of compensation awarded is sought by Insurer. Since these two appeals arise out of common impugned Award, therefore, they have been heard together and are being decided by this common judgment.

(3.) The facts, as noticed in impugned Award, need no reproduction for the reason that the principal challenge to impugned Award by learned counsel for Insurer is on the ground that in view of deletion of driver of bus in question, which was insured with Insurer, there is no liability of Insurer to pay the awarded compensation. Suffice to note that on an application of Claimant/Injured, driver of bus in question was deleted from array of parties vide order of 30th May, 2002.