UNITED INDIA INSURANCE CO. LTD. Vs. LALU

JUDGEMENT

(1.) THE decision rendered in this appeal shall also decide the other connected Misc. Appeal No. 894/1998, as both these appeals arise out of the same impugned award and in fact both these appeals are in the nature of cross appeals. The impugned award is dated 9.5.1998, rendered by learned VII A.M.A.C.T., Indore, in Claim Case No. 404/1995.

(2.) ON 13.6.1995, the respondent No. 1 - Lalu, while going on a vehicle along with his one relative met with an accident with one Matador, bearing No. MP -09 -S -0213 as a result of this accident Lalu suffered certain injuries. He was taken to the hospital where he received treatment. He also underwent operations where his spleen was removed. This led to filing of a claim petition by Lalu in the Court of VII A.M.A.C.T., Indore.

(3.) THIS is how the entire controversy is again subject matter of these two appeals.