LAXMI DEVI Vs. UTTAM SINGH RATHORE

JUDGEMENT

(1.) These two appeals are filed challenging the award dtd. 07/5/2015 in Claim Case No.75/2013 passed by Member, Motor Accident Claims Tribunal, District Gwalior.

(2.) M.A. No. 602/2015 is filed by the claimants for enhancement of compensation amount.

(3.) M.A. No. 839/2015 is filed by New India Assurance Company Limited assailing the finding of the Tribunal in respect to the liability imposed upon the insurance company.