BHAGWANDAS Vs. NOOR MOHAMMAD

JUDGEMENT

(1.) These appeals arise out of the same award therefore they are being disposed of by the common order.

(2.) M.A. No.825/2000 has been filed by the owner to set aside the award dated 31.03.2000 passed by II A.M.A.C.T., Tikamgarh in Claim Case No.48/97 whereby the claim petition filed by Noor Mohammad for the death of his son Naim Khan caused in the motor accident has been partly allowed and the appellant is directed to pay the compensation of Rs.1,13,000/-with interest at the rate of 12% per annum from the date of filing of the claim petition till realization.

(3.) M.A. No.1251/2000 has also been preferred by the owner to set aside the same award passed in Claim Case No.27/98 wherein the claim petition filed by Kashiram @ Pappu Ahirwar under Section 166 of the Motor Vehicles Act has been partly allowed and the appellant is directed to pay the compensation of Rs.10,000/-with interest at the rate of 9% per annum from the date of filing of the claim petition till realization on account of the injuries sustained by him in the motor accident.