NATIONAL INSURANCE CO. LTD. Vs. ASHWINI SINHA

JUDGEMENT

(1.) By this common order, M.A.No.5950/2022 shall also be decided.

(2.) Both these misc.appeals have been filed under Sec. 173 of Motor Vehicles Act against the award dtd. 16/8/2022 passed by Member, Motor Accident Claims Tribunal, Balaghat in MACC No.10/2016.

(3.) M.A.No.4465/2022 has been filed by the Insurance Company; whereas M.A.No.5950/2022 has been filed by the claimants for enhancement of compensation amount.