NEW INDIA ASSURANCE CO. LTD. Vs. BALAK RAM

JUDGEMENT

(1.) The First Appeal From Order No.2200 of 2015 has been filed by the appellant Insurance Company under Sec. 173 of Motor Vehicles Act against the judgment and award dtd. 1/5/2015 passed by Additional District Judge, Court No.16/Motor Accident Claims Tribunal, Meerut in M.A.C.P. No.694 of 2011 (Balak Ram and others Vs. Anil Kumar and others), by which compensation of Rs.1,72,000.00 has been awarded in favour of claimants on account of death of Peetam aged about 25 years and the liability has been fixed upon the appellant Insurance Company being insurer of bus.

(2.) The First Appeal From Order No.1870 of 2015 has been filed on behalf of claimants-appellants for enhancement of compensation against the same impugned judgment and award dtd. 1/5/2015 passed by Additional District Judge, Court No.16/Motor Accident Claims Tribunal, Meerut in M.A.C.P. No.694 of 2011 (Balak Ram and others Vs. Anil Kumar and others).

(3.) Since both the appeals were filed against the same impugned judgment and award dtd. 1/5/2015, the same are being heard together and are being decided by a common judgment.