UNITED INDIA INSURANCE COMPANY LTD Vs. SANGEETA

JUDGEMENT

(1.) These appeals are filed under Sec. 173 of the Motor Vehicle Act impugning judgment and award dtd. 26/9/2012 passed by the Motor Accident Claim Tribunal, Ahmednagar in M.A.C.P. No.80/2010 under Sec. 166 of the Motor Vehicle Act.

(2.) With the consent of the parties, matter is taken up for final hearing.

(3.) The appellant-insurer filed First Appeal No.566/2013 aggrieved by the liability to pay compensation fastened against him, whereas claimants are aggrieved by inadequate compensation assessed by the Tribunal.