UMESH PAL Vs. UTTAM GHOSH

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned counsel for the respondents. Perused the record.

(2.) First Appeal From Order No.1270 of 2022 has been preferred by appellants/claimants against the judgment and award dtd. 18/1/2020 passed by Motor Accident Claims Tribunal, Muzaffarnagar (hereinafter referred to as, 'Tribunal') in Motor Accident Claim Petition No.459 of 2016 (Umesh Pal and another v. Uttam Ghosh and others) whereby the claimants were awarded compensation Rs.1,37,12,904.00 with 7% per annum rate of interest.

(3.) Claimants have preferred the aforesaid appeal for enhancement of amount of compensation. The National Insurance Company insurer of truck (vehicle) involved in the accident has also preferred Appeal No.1377 of 2020 against the aforesaid award challenging the same and for setting aside the award in question/modification qua compensation, negligence and liability of Insurance Company are concerned.