LOKENDRA PATIDAR Vs. AZAD KHAN ALIAS AMJAD

JUDGEMENT

(1.) THIS appeal will also govern the disposal of M.A.No. 2773/08.

(2.) M.A.No. 2096/08 has been filed by the claimants seeking enhancement of compensation amount awarded by the Tribunal and MA No. 2773/08 has been filed by the driver and owner of the vehicle, challenging the exoneration of the Insurance Company by the Claims Tribunal. These appeals have been filed against the award dated 18/6/2008, passed by me Motor Accident Claims Tribunal, Ratlam, in Claim Case No. 14/07.

(3.) LEARNED counsel appearing for the owner and driver of the vehicle challenging the exoneration of the Insurance Company submitted that the Tribunal has not properly appreciated the material on record and wrongly exonerated the Insurance Company.