HIMACHAL PRADESH STATE ELECTRICTY BOARD Vs. BIPLESH KUMAR

JUDGEMENT

(1.) These two appeals and cross-objections [F.A.O. (MVA) No. 99 of 1995 along with C.O. No. 95 of 1996 and F.A.O. (MVA) No. 101 of 1995] are being disposed of by a common judgment as these arise out of the same accident. The appellants in both the appeals are Himachal Pradesh State Electricity Board (hereinafter called 'the Board') and its Executive Engineer.

(2.) In F.A.O. (MVA) No. 99 of 1995 the appellants are aggrieved by the award dated 23.12.94 passed by Motor Accidents Claims Tribunal, Bilaspur whereby an amount of Rs. 1,61,000 along with interest at the rate of 12 per cent per annum from the date of filing the claim petition till the date of deposit and costs of Rs. 330, was awarded to respondent Biplesh Kumar as compensation for the injuries suffered by him in the accident of truck No. HIS 9030 owned by the Board. The respondent- claimant has also filed cross-objections praying for the enhancement of the amount of compensation.

(3.) Similarly, in F.A.O. (MVA) No. 101 of 1995 the appellants are aggrieved by award dated 23.12.1994 passed by the Motor Accidents Claims Tribunal, Bilaspur whereby an amount of Rs. 2,16,000 as compensation along with interest at the rate of 12 per cent per annum from the date of filing the claim petition till the date of payment and costs of Rs. 330 was awarded to the respondents-claimants for the death of their son Ritesh Kumar in the same accident of truck No. HIS 9030 owned by the Board.