HDFC ERGO GENERAL INSURANCE COMPANY LIMITED Vs. ADIRAM

JUDGEMENT

(1.) This judgment shall govern the disposal of both Misc. Appeals No.802/2013 and 161/2015, as both the appeals have arisen out of the Award dated 4.5.2013 passed by Second Additional Motor Accident Claims Tribunal Dabra, District Gwalior in Claim Case No. 16/2010.

(2.) Misc. Appeal No.802/2013 has been filed by Insurance Company assailing the impugned award on the ground that the vehicle was insured as private vehicle while at the time of accident the same was being plied as a taxi for transportation of passengers.

(3.) Misc. Appeal No. 161/2015 has been filed by the claimant assailing the award impugned on the point of inadequacy of the compensation.