ORIENTAL INSURANCE COMPANY LIMITED Vs. REKHA SHARMA

JUDGEMENT

(1.) These two appeals arise out the same award dated 20.06.2015 passed by the Motor Accident Claims Tribunal, Dehradun in MACP Case No.26 of 2012, whereby an amount of Rs.85,45,000/- (Rupees Eighty Five Lakh Forty Five Thousand only) has been awarded as compensation to the claimants. Hence, they have been clubbed together.

(2.) Appeal from Order No. 493 of 2015 has been preferred by the Oriental Insurance Company Limited against the award dated 20.06.2015, whereby the learned Tribunal has directed the Insurance Company to give the awarded amount to the claimants.

(3.) So far as Appeal from Order No. 515 of 2015 is concerned, it has been filed by the claimants for enhancement of the award dated 20.06.2015.