ORIENTAL INSURANCE COMPANY LTD Vs. SRI AMAL BORAH

JUDGEMENT

(1.) Both these two appeals being connected and arising out of a common judgment and award passed by the Motor Accidents Claims Tribunal, Kamrup are analogously heard and disposed of by this common judgment and order.

(2.) While MAC App No. 856/2018 is preferred by the Insurance Company, MAC App No. 860/2018 is preferred by the claimant.

(3.) The impugned judgment and order dtd. 11/6/2018 is passed by the MACT No. 1, Kamrup in MAC Case No.524/2016. By the aforesaid judgment, an amount of Rs.4,00,000.00 with interest @ 7% pa has been awarded. While the Insurance Company has challenged the Award in the appeal preferred by it, the claimant has prayed for enhancement of the amount in the appeal preferred by him.