NATIONAL INSURANCE COMPANY LTD. Vs. LAKHPATI AND ORS.

JUDGEMENT

(1.) This order will dispose of FAO No.2917 of 2013 and 6221 of 2016 as these have emerged out of the same award dtd. 1/3/2013 passed by the Motor Accidents Claims Tribunal, Panipat whereby compensation has been assessed on account of death of Birham Singh in a motor vehicular accident that took place on 4/7/2011.

(2.) Fao No.2917 of 2013 has been filed by the National Insurance Company Ltd. whereas the other appeal has been preferred by the claimants seeking enhancement of compensation. Counsel for the insurance company would inform that the appeal has been preferred only to challenge quantum of compensation.

(3.) The Tribunal has awarded compensation of Rs.4,70,200.00, detailed hereunder:- <FRM>JUDGEMENT_205_LAWS(P&H)12_2018_1.html</FRM>