NEW INDIA INSURANCE CO.LTD. Vs. SHUGRA BEE

JUDGEMENT

(1.) Shri Pradeep Gupta learned counsel for insurance company/appellant in Misc. Appeal No. 2504/11 and for respondent no.2 in Misc. Appeal No. 2594/11.

(2.) Shri V.N. Palsikar learned counsel for claimants/appellants in Misc. Appeal No. 2594/11 & for respondents no.2 to 6 in Misc. Appeal No. 2504/11. Heard.

(3.) This order will govern disposal of Misc. Appeals No. 2504/11 and 2594/11 as both these appeals under section 173 of Motor Vehicles Act are directed against the award of Motor Accident Claims Tribunal Shajapur dated 19 th July 2011 in claim case no. 178 of 2012. In MA No. 2504/11 the insurance company is seeking exoneration whereas in MA No. 2594/11, the claimants are seeking enhancement of compensation amount.