ASLAM SHAH & OTHERS; NEW INDIA ASSURANCE COMPANY LIMITED Vs. SUDESH RANI & OTHERS; ASLAM SHAH & OTHERS

JUDGEMENT

(1.) Both these appeals are inter-connected together and assail the same judgment and order dated 30.08.2010 rendered by the Tribunal in MACP No.146 of 2008, hence are being taken up together for adjudication by this common verdict.

(2.) Ao No.423 of 2010 has been filed by the claimants for enhancement of the award while insurance company, by way of filing Cross Appeal No.02 of 2011, has challenged the quantum of compensation, which has been granted by the Court below.

(3.) Deceased was Smt Dilbari, who lost her life in the accident, which occurred on 03.07.2008 at 1:00 PM by Mini Bus No. UA-04-A-0397 and it has not been denied by the insurance company.