SADAR RANI SOUR Vs. NARAYAN PANDIT

JUDGEMENT

(1.) THESE three miscellaneous appeals arise out from the same incident hence are being disposed of by the common order.

(2.) M. A. No. 792 of 2007 has been filed for enhancement of compensation being aggrieved by the award dated 18. 10. 2006 passed by Fourth M. A. C. T. , Chhatarpur in claim Case No. 102 of 2005 whereby the claim petition filed by the appellants under section 166 of the Motor Vehicles Act has been partly allowed with the direction to pay the compensation of Rs. 2,93,000 with interest at the rate of 6 per cent per annum for the death of Harpu caused in the motor accident. Whereas M. A. No. 109 of 2007 has been filed by Oriental Insurance Co. Ltd. , Satna, being aggrieved by the same award to set aside the award.

(3.) M. A. No. 2642 of 2006 has been preferred being aggrieved by the award dated 29. 3. 2006 passed by Fifth M. A. C. T. (Fast Track Court), Chhatarpur in Claim case No. 70 of 2005 whereby the claim application filed by Govind Yadav under section 166 of the Motor Vehicles Act has been partly allowed with the direction to pay compensation of Rs. 1,01,296 with interest at the rate of 6 per cent per annum for the injury sustained by him in motor accident.