RAJESH YADAV Vs. RAJU LAMA AND ORS

JUDGEMENT

(1.) Impugned Award of 23rd November, 2012 grants compensation of Rs. 2,94,728/- with interest @ 7.5% per annum to Rajesh-a fireman, aged 37 years (hereinafter referred to as "the Injured") on account of grievous injuries suffered by him in a vehicular accident, which took place on 12th May, 2011.

(2.) In the above-captioned first appeal, enhancement of compensation is sought by the Injured whereas in the above-captioned second appeal, Bijender, owner of the insured vehicle (hereinafter referred to as "the Owner"), seeks setting aside of recovery rights granted by the Tribunal to Insurer of the insured vehicle in question. Since both the appeals arise out of common impugned Award, therefore, with the consent of learned counsel for the parties, these appeals have been heard together and are being decided by this common judgment.

(3.) The factual background of this case, as noticed in the impugned Award, is as under:-