NATIONAL INSURANCE COMPANY LIMITED Vs. NEELAM VERMA

JUDGEMENT

(1.) Both these appeals arising out from the same award passed by the learned Motor Accident Claims Tribunal, Shimla, in M.A.C.C. No.1-S/2 of 2014, dated 16.1.2016, whereby the claimants-appellants in FAO No.238 of 2016 and respondents in FAO No.273 of 2017 (hereinafter referred to as 'claimant') have been awarded a sum of Rs.14,05,000/-, as compensation.

(2.) The claimants has maintained an appeal against the owner of the vehicle and National Insurance Company (hereinafter referred to as 'respondent') has maintained an appeal for enhancement of the amount

(3.) Briefly stated the facts of the present case are :