ORIENTAL INSURANCE CO LTD Vs. PAWAN KUMAR

JUDGEMENT

(1.) Since both these appeals arise out against the same accident and similar controversy is involved in these appeals, therefore, they are being decided by this common judgment.

(2.) A.O. No. 485/2010 has been preferred against the judgment and award dated 29-9-2010, passed by Motor Accident Claims Tribunal/Addl. District Judge/ F.T.C.-I, Haldwani, in MACT Case No. 107/2009, Pawan Kumar v. Uttarakhand Transport Corporation and Ors. MACT Case No. 107/2009, whereby a sum of Rs. 96,000/- was awarded as compensation due to injuries suffered by Pawan Kumar in motor accident, against the Oriental Insurance Company along with interest @6% per annum from the date of filing the petition till the date of actual payment.

(3.) A.O. No. 486/2010 has been preferred against the judgment and award dated 29-9-2010, passed by Motor Accident Claims Tribunal/Addl. District Judge/ F.T.C.-I, Haldwani, in whereby a sum of Rs. 53,000/- was awarded as compensation due to injuries suffered by Smt. Savita in motor accident, against the Oriental Insurance Company along with interest @6% per annum from the date of filing the petition till the date of actual payment.