RAJA DEVI Vs. SURENDRA SHARMA

JUDGEMENT

(1.) This Miscellaneous Appeal under Section 173 of the Motor Vehicles Act has been filed against the award dated 23/1/2017 passed by Fourth Motor Accident Claims Tribunal, Gwalior in Claim Case No.273/2014 for enhancement of compensation amount.

(2.) It is not out of place to mention here that the New India Assurance Company Limited as well as the Oriental Insurance Company Limited had filed MA No.535/2017 and MA No.415/2017 against the same award, which were decided by order dated 7/1/2020. Since notices of this appeal were not issued, therefore, while deciding the liability of the Insurance Company, it was held as under:-

(3.) Therefore, arguments of the parties on the question of quantum shall be considered in the light of the liberty granted by this Court in MA No.535/2017 and MA No.415/201.