UNITED INDIA INSURANCE CO LTD Vs. JYOTI

JUDGEMENT

(1.) With the consent of parties, arguments heard finally. This order shall also govern the disposal of M.A. Nos. 924 and 971 of 2007 as all the appeals are arising out of one accident.

(2.) In M.A. Nos. 923 and 971 of 2007 award under challenge is dated 16.7.2007 passed by M.A.C.T.-l, Gwalior in Claim Case No. 6 of 2006, while in M.A. No. 924 of 2007 award under challenge is dated 18.7.2007 passed by the M.A.C.T., Gwalior in Claim Case No. 4 of 2006.

(3.) In M.A. No. 923 of 2007 the de-ceased is Mukesh Soni who was a pillion rider, learned Tribunal awarded a sum of Rs. 7,98,950. In this appeal submission of the appellant insurance company is that the learned Tribunal committed error in hold-ing the appellant insurance company liable for payment of compensation. M.A. No. 971 of 2007 has been filed by claimants-appellants alleging that amount awarded by the learned Tribunal is on lower side. In M.A. No. 924 of 2007 also the award is challenged by the insurance company in which cross-objections have been filed by the claimants who are legal representatives of the driver of motorbike deceased Navin Agrawal, who are being represented by Mr. M.M. Bansal, Advocate.