NEW INDIA ASSURANCE CO LTD Vs. RAMCHANDRA

JUDGEMENT

(1.) THIS judgment shall govern the disposal of M. A No. 202 of 1984 (Sashikumar v. Ambaram), as also M. A No. 204 of 1984 (Ramchandra v. Ambaram), as all these appeals, though filed separately, are directed against the same award dated 21st January, 1984 given by the Second Additional Member, Motor Accidents Claims Tribunal, Indore in Claim Case No. 21 of 1982.

(2.) MISC. Appeal No. 119 of 1984 has been filed by the New India Assurance Co. Ltd. and the driver Ramlal, against the award of Rs. 55,900/- passed in favour of claimant Ramchandra and Rs. 1,300/- in favour of claimant Sashikumar along with costs and interest at the rate of 9 per cent per annum.

(3.) MISC. Appeal No. 204 of 1984 has been filed by the claimant Ramchandra for the enhancement of compensation to the tune of Rs. 1,50,000/ -.