NEW INDIA ASSURANCE CO. LTD Vs. ROSHAN JAHAN

JUDGEMENT

(1.) A.O. no. 219 of 2010 is directed against the award dtd. 19/4/2010, passed by the District Judge / Motor Accident Claims Tribunal, Udham Singh Nagar, in M.A.C. Case No. 162 of 2007, whereby the Tribunal has awarded compensation to the tune of Rs.6,87,000.00 to claimant nos. 1 to 6 to be paid by New India Assurance Company Ltd.(appellant herein).

(2.) A.O. no. 366 of 2010 is directed against the award dtd. 7/8/2010, passed by the District Judge / Motor Accident Claims Tribunal, Udham Singh Nagar, in M.A.C. case no. 196 of 2007, whereby the Tribunal has awarded compensation to the tune of Rs.4,55,800.00 to claimant nos. 1 and 2 to be paid by New Indian Assurance Company Ltd. (appellant herein).

(3.) Both the appeals have arisen from a single motor accident which resulted in the death of two persons. Aforementioned appeals have been filed by appellant Insurance company on a limited point of contributory negligence, thus, full facts need not to be narrated for the sake of brevity.