UNITED INDIA INSURANCE CO. LTD. Vs. MADHU

JUDGEMENT

(1.) This judgment shall govern the disposal of both the appeals (M.A. Nos. 761 of 2006 and 763 of 2006) arising out of same subject matter. For the sake of convenience, facts mentioned in M.A. No. 761 of 2006 are taken into consideration.

(2.) Present miscellaneous appeals have been filed against the award dtd. 22/4/2006 passed by Motor Accident Claims Tribunal, Gwalior in Claim Case Nos. 53/2005 and 58/2005.

(3.) The facts in brief to decide the present appeal are that the claimants filed claim petitions before the learned claims tribunal for grant of compensation on account death of deceased Manoj Tiwari in Claim Case No. 53/2005 and permanent disability sustained by claimant in Claim Case No. 58/2005 in a road traffic accident involving truck bearing registration No. HR38 D 4863.