URMILA Vs. SHARDA DEVI AND

JUDGEMENT

(1.) This judgment shall govern the disposal of Misc. Appeals No. 962/2008, 1369/2008, Civil Revision No.132/2008 and Misc. Appeal No. 1163/2008, as all the appeals arise out of the common award dated 15.7.2008 passed by President, Motor Accident Claims Tribunal, Morena in Claim Case No. 19/2008 and 34/2008.

(2.) Misc. Appeals No.962/2008 and 1369/2008 have been filed by the claimants, who are mother, uncle, wife and son of the deceased Arun Sharma, on the point of inadequacy of compensation awarded by the Claims Tribunal in Claim Case No.19/2008.

(3.) Civil Revision No. 132/2008 and Misc. Appeal No. 1163/2008 have been filed by the Insurance Company, challenging the liability of the insurance company to indemnify the insured.