NATIONAL INSURANCE COMPANY Vs. VANDANA TIWARI

JUDGEMENT

(1.) THIS common Judgment also disposes of M.A. No. 88/90 as they arise out of the same motor accident.

(2.) BOTH the appeals are preferred by the appellant, National Insurance Company against the award dated 25.7.89 given by the 6th Additional Motor Accident Claims Tribunal, Bhopal in M.C.C. Nos. 13 & 75/86 whereby compensation of Rs. 49, 318,80 paise was awarded to the claimant Dr. Vandana Tiwari respondent No. 1 in M.A. No. 87/90 and Rs. 21,100/- to Ashok Tiwari claimant/respondent No. 1 in M.A. No. 88/90 with interest @ 12% per annum.

(3.) THE respondents Doctor Couple preferred an application for grant of compensation before the Motor Accident Claims Tribunal, Bhopal who by the impugned award compensation to the amount mentioned aforesaid and held the appellant, in Insurance Company liable to pay the compensation.