CHANDAN SENGUPTA Vs. RANJU CHAKMA

JUDGEMENT

(1.) These two appeals are being disposed of by a common judgment since they both arise out of the same accident.

(2.) MAC Appeal No.36 of 2010 is directed against the award dated 24th March, 2010 passed by the learned Motor Accident Claims Tribunal, North Tripura, Kailashahar, whereby he held that the claimant is entitled to get compensation Rs.1,48,000/- along with interest, but exonerated the insurance company and fixed the liability to pay compensation on the owner, who has filed MAC Appeal No.36 of 2010.

(3.) MAC Appeal No.25 of 2012 is directed against the award dated 14.09.2011 passed by the learned Motor Accident Claims Tribunal, West Tripura, Agartala whereby he held the claimants entitled to pay compensation of Rs.15,32,570/- and the liability of the insurance company was limited to Rs.75,000/- and that the State was held liable to pay the balance amount of Rs.14,57,570/-.