UNITED INDIA INSURANCE CO. LTD. Vs. KUSUM RAJKHOWA

JUDGEMENT

(1.) Both these appeals having arisen out of the same judgment and award dtd. 15/3/2017 passed by the learned Motor Accident Claims Tribunal No. 3, Kamrup (M) at Guwahati in MAC Case No. 2236/2014, the same are taken up for disposal together.

(2.) While MAC Appeal No. 135/2018 has been preferred by the Insurance Company questioning the quantum of the award on various grounds, the MAC Appeal 249/2018 has been preferred by the claimants praying for enhancement of the award dtd. 15/3/2017.

(3.) Before going to the respective cases, of the parties before this Court, it would be convenient to narrate the facts of the case which have culminated into the judgment and award dtd. 15/3/2017