KAMLESH Vs. VIJAY

JUDGEMENT

(1.) This order shall govern disposal of MA No. 1898/2009 as both the appeals are arising out of award dated 29.1.2009 passed by VIIth Motor Accident Claims Tribunals, Indore in Claim Case No. 04/2008 whereby claim petition filed by the appellant was allowed and compensation of Rs. 1,00,000.00 has been awarded.

(2.) Grievance of the appellant in this appeal is that the amount awarded by the learned tribunal is on lower side while in MA No. 1898/2009 the grievance of the respondent No. 2 is that respondent No. 2 has wrongly been held liable for payment of compensation as the offending vehicle was being driven by respondent No. 1 in violation of terms of policy. In this appeal it is submitted that appeal filed by the respondent No. 2 be allowed and the respondent No. 2 be exonerated.

(3.) Copy of this order be kept in the connected Misc. Appeal. No order as to costs.