IFFCO TOKIO GENERAL INSURANCE CO. LTD Vs. NIRMAL

JUDGEMENT

(1.) This order will dispose of FAO No.4846 of 2015 and cross objections No.25-CII-2016 as these have emerged out of the same award dated 10.03.2015 passed by the Motor Accidents Claims Tribunal, Fatehabad whereby compensation has been assessed on account of death of Vishnu @ Bishnu Garg in a motor vehicular accident that took place on 08.09.2012.

(2.) FAO No.4846 of 2015 has been filed by Iffco Tokio General Insurance Co. Ltd. (hereinafter referred to as 'the insurance company') whereas the cross objections have been filed by the claimants seeking FAO No.4846 of 2015 (O&M) enhancement of compensation.

(3.) CM No.2870-CII of 2016 in XOBJC-25-CII of 2016 Heard.