KVITA BALETHIYA Vs. SANTOSH KUMAR

JUDGEMENT

(1.) M.A. No.691 of 2016 has been filed by the Claimants for enhancement of compensation amount, whereas M.A. No.480 of 2016 has been filed by the Insurance Company, thereby challenging its liability to pay the compensation amount.

(2.) Both the appeals have been filed under Section 173 of Motor Vehicles Act, against the award dated 18-2-2016 passed by 4th Member, Motor Accident Claims Tribunal, Gwalior in Claim case No.31/2016. M.A. No.691 of 2016

(3.) Heard on I.A. No. 3034 of 2016, which is an application for condonation of delay in filing the appeal.