ANITA TIWARI Vs. AMRITLAL GUPTA

JUDGEMENT

(1.) SINCE both the appeals arise out of common award, hence they are being decided by this common order.

(2.) MA No. 3170/09 has been preferred by the claimants/appellants for enhancement of compensation aggrieved by award dated 31.3.09 passed by Ist Addl.MACT, Rewa in Claim Case No. 98/07 whereas MA No.3040/09 has been preferred by the appellant/Insurer on the grounds that learned Tribunal has wrongly assessed the liability, the vehicle in question was not involved in the accident and the Company has wrongly been made liable, excessive award has been passed, income has wrongly been assessed at Rs.3,000/- per month, notional income ought to have been assessed.

(3.) AFTER due trial, vide award dated 31.3.09, Ist Addl. MACT, Rewa where the claim case no.98/07 was registered, partially allowed the claim case and awarded compensation of Rs.3,21,500/- along with interest at the rate of 7.5% per annum from 27.10.06.