UNITED INDIA INSURANCE CO LTD Vs. CHANDUBHAI SUKHDEVBHAI

JUDGEMENT

(1.) THESE are cross appeals filed by the insurance company and the claimant challenging judgement and award dated 6th January, 2006 passed by the Motor Accident Claims Tribunal(Main), Surendranagar in M.A.C.P. No. 793/1995.

(2.) FIRST Appeal No.1254/2006 has been filed by United India Insurance Company Limited challenging the apportionment of negligence between the drivers of the two vehicles involved in the accident as well as the quantum of compensation awarded by the Claims Tribunal to the claimant.

(3.) ON the other hand, First Appeal No.3230/2006 has been filed by the original claimant seeking enhancement of the compensation awarded.