ORIENTAL INSURANCE COMPANY LTD. Vs. DHARAMBIR

JUDGEMENT

(1.) This order shall dispose of above mentioned two appeals. Both the appeals are arising out of one accident and same award, hence, these are being decided by a common order.

(2.) The award dtd. 31/5/2016 passed by Motor Accident Claims Tribunal, Karnal (for short 'the Tribunal') in MACT case No. 04/2015 has been assailed by the Insurer of Tractor Trolley bearing registration No. HR-05T-1096 (for short 'the offending vehicle') and by the claimants.

(3.) In the appeal filed by the Insurer, the grievances raised are: that the driver of the offending vehicle was having licence to drive heavy transport vehicle whereas he was driving tractor trolley which comes under the category of Light Motor Vehicle (LMV). The insurer is also aggrieved of the quantum of the compensation awarded by the Tribunal.