MANJU DEVI Vs. AYUB KHAN

JUDGEMENT

(1.) Delay in filing the appeal on behalf of the claimants is condoned. Delay Condonation application (CLMA No. 6800 of 2017) is allowed.

(2.) Both these two appeals arise out of a common award dtd. 27/1/2017 passed by the Motor Accident Claims Tribunal/District Judge, Haridwar in MACP No.21 of 2014 "Smt. Manju Devi and another Vs. Sri Ayub Khan and others", whereby an amount of Rs.58,39,000.00 (Rupees Fifty Eight Lakh Thirty Nine Thousand Only) has been awarded as compensation to the claimants. Hence, they have been clubbed together.

(3.) Whereas Appeal from Order No.346 of 2017 has been filed by the claimants to enhance the compensation awarded by the learned Tribunal and Appeal from Order No.210 2017 has been preferred by Shriram General Insurance Co. Ltd., against the award dtd. 27/1/2017, whereby the learned Tribunal has directed the Insurance Company to pay an amount of Rs.58,39,000.00(Rupees Fifty Eight Lakh Thirty Nine Thousand Only) to the claimants.