PAWAN KUMAR LAKRA Vs. ORIENTAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Both the appeals are being preferred by the common appellants against the 2 judgments and award, similar in nature by the Learned Judge of Motor Accident Claim Tribunal, learned District Judge, Purulia passed on 16thand 17/8/2012 in MAC Case No. 25 of 2011 and 26 of 2011.

(2.) As the common facts and law are involved in this matter, so both the appeals are taken up together for the brevity of discussion. The present appellants being the claimants have preferred two (02) applications before the Learned Tribunal u/s - 166 of MV Act for getting compensation on the ground that their father and mother were died in a road traffic accident due to rash and negligent driving of the driver of the offending vehicle duly insured under the policy of the insurance company. The claim case was contested by the Insurance Company by filing written statement.

(3.) After hearing the parties and after receiving the evidences, the learned Tribunal has awarded a sum of Rs.50, 000.00 together with 7% interest per annum from the date of filing of the claim application in respect of two (02) M.A.C case separately. Being aggrieved by and dissatisfied with the impugned award, the present appellants have preferred these appeals for enhancing of the award.