ANOOP MAHESHWARI Vs. SHIV KUMAR SINGH

JUDGEMENT

(1.) Heard Sri Anand Kumar Sinha, learned counsel for the Insurance Company and Sri Satya Deo Ojha, learned counsel assisted by Sri Achintya Kumar, learned counsel for the claimant.

(2.) Both these appeals have been preferred against the common award dtd. 23/10/2009 passed by A.D.J., Special Judge (E.C. Act) Varansasi/ Motor Accident Claims Tribunal, Varanasi in Claim Petition No. 206 of 2000 awarding a sum of Rs.13,23,831.00 with interest at the rate of 06%.

(3.) Parties are referred as claimant and Insurance Company for the sake of convenience.