GUNDHERAM Vs. RAJVEER SINGH MOURYA

JUDGEMENT

(1.) This order shall govern the disposal of Misc. Appeal Nos.206/2015 and 412/2015.

(2.) Being aggrieved by the common award passed on 9/1/2015 in Claim Case No.63/2014 and 64/2014 by First Motor Accident Claims Tribunal Joura District Morenar (M.P.), appellants have preferred these appeals. M.A. No. 206/2015 has been filed on the ground that the quantum of compensation awarded by the Tribunal in Claim No. 64/2014 is on lower side and the learned Tribunal has erred in exonerating the insurance company to pay the compensation while M.A. No. 412/2015 has been filed on the sole ground that the quantum of compensation awarded by the Tribunal in Claim No.63/2014 is on lower side.

(3.) Brief facts of the case are that on 18/3/2014 at 10 am deceased of claim petition 63/2014 Ramlakhan was going on foot to village Chachiha. When he reached at Chachiha Road Bilgav, from Bilgav side respondent No.2 came driving offending motorcycle bearing registration No.MP06 MH 1119 rashly and negligently and dashed Ramlakahn due to which he died.