NATIONAL INSURANCE COMPANY LIMITED Vs. MALAN ANIL HOLKAR

JUDGEMENT

(1.) First Appeal No. 924 of 2022 is filed by the Insurance Company challenging the impugned judgment and award dtd. 16/12/2021 passed by Motor Accident Claim Tribunal (MACT), Sangli in Motor Accident Claims Petition (MACP) No. 133 of 2016. By the impugned judgment and award, the Appellant Insurance Company is held liable jointly and severally with the owner and driver of the offending vehible to pay to Claimant No. 1 (Smt. Malan Anil Holkar) alone, an amount of Rs.21,93,000.00 including no fault liability amount with interest at the rate of 7% p. a. from the date of claim application till realization of the amount. The same judgment and award is challenged by the Claimants by filing First Appeal No. 1608 of 2025 seeking enhancement in the amount awarded.

(2.) Thus, the Insurance Company as well as the Claimants are in cross appeals, one seeking reduction and the other seeking enhancement respectively.

(3.) Few facts necessary for disposal of these Appeals are as under :