LAWS(MPH)-2019-6-53

GIRISH SHRIVASTAVA Vs. VIJENDRA SINGH

Decided On June 19, 2019
GIRISH SHRIVASTAVA Appellant
V/S
Vijendra Singh Respondents

JUDGEMENT

(1.) This judgment shall govern the disposal of Misc. Appeals No.1320/2009 and 1258/2009, as both the appeals arise out of the common award dated 23.06.2009 passed by the First Additional Member to First Motor Accident Claims Tribunal, Gwalior in Claim Case No.22/2008.

(2.) Misc. Appeals No.1320/2009 has been filed by the claimant on the point of inadequacy of the compensation awarded by the Claims Tribunal in Claim Case No.22/2008.

(3.) Misc. Appeal No.1258/2009 has been filed by the owner and driver assailing the impugned award, whereby the Insurance Company has been fastened with the liability to satisfy the claim and make payment to the claimant, however, the liberty has been extended to the Insurance Company to recover the amount from the owner and driver of the offending vehicle.