TATA AIG GENERAL INSURANCE COMPANY LIMITED Vs. RAJBIR

JUDGEMENT

(1.) This shall dispose of three appeals; FAO No.6707 of 2015 filed by the insurance company-Tata AIG, insurer of offending vehicle No.RJ-02-UA-2993; FAO No.7528 of 2015 filed by the Insurance company-New India Assurance Company insurer of offending vehicle No.RJ-32-UA-4038 challenging the award of compensation; and FAO No.98 of 2016 filed by the claimants for enhancement of the amount of compensation awarded by the tribunal. All the aforesaid appeals are arising from the same award passed by the Motor Accident Claims Tribunal, Mewat (in short, the Tribunal), involving the same incident of accident.

(2.) For the purpose of the present appeal, the parties are referred to as they were described in the original claim petition filed before the Tribunal.

(3.) For reference, the facts are being taken as pleaded in FAO No.6707 of 2015.