SANGAM LAL Vs. NEW INDIA ASSURANCE CO.

JUDGEMENT

(1.) FAFO No. 697 of 2015 under Sec. 173 of the Motor Vehicles Act, 1988 has been preferred by the insurer of the offending Truck No.MH-04- DK-4585 against the impugned judgment and award dtd. 15/1/2015 passed by the Motor Accident Claims Tribunal/Additional District Judge, court no.1, Allahabad, in MACP No. 521 of 2011, Sangam Lal Vs. Jitendra Pal Singh & another, whereby, for the injuries sustained in a motor accident which occurred on 29/3/2009, the claimant has been awarded a compensation of Rs.5,03,310.00, alongwith interest at the rate of 7% per annum, which has been ordered to be indemnified by the insurer of the offending Truck No.MH-04-DK-4585.

(2.) FAFO No.892 of 2015 under Sec. 173 of the Motor Vehicles Act, 1988 has been preferred by the claimant for enhancement of compensation against the impugned judgment and award dtd. 15/1/2015 passed by the Motor Accident Claims Tribunal/Additional District Judge, court no.1, Allahabad, in MACP No. 521 of 2011, Sangam Lal Vs. Jitendra Pal Singh & another, whereby, for the injuries sustained in a motor accident which occurred on 29/3/2009, the claimant has been awarded a compensation of Rs.5,03,310.00, alongwith interest at the rate of 7% per annum, which has been ordered to be indemnified by the insurer of the offending Truck No.MH-04-DK-4585.

(3.) FAFO No.892 of 2015 is admitted.