IFFCO TOKIO GENERAL INSURANCE CO.LTD. Vs. SHAKUNTALA

JUDGEMENT

(1.) Since both the above captioned appeals are directed against the awards passed in the petitions pertaining to same accident, they were being taken up together for hearing with the consent of learned counsel representing the parties and are being disposed of vide this common judgment.

(2.) Instant appeals filed under Sec. 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as the 'Act'), lay challenge to Awards dtd. 31/12/2019 passed by learned Motor Accident Claims Tribunal, Shimla-(III) in case RBT Nos.24-S/2 of 2017 and 25-S/2 of 2017, whereby learned Tribunal below, while allowing the claim petitions, having been filed by the respondent No.1- claimant (hereinafter referred to as the 'claimant'), held the appellant Insurance Company liable to pay compensation in the sum of Rs.14,98,000.00 and Rs.6,30,028.00 respectively with interest at the rate of 9% per annum from the date of filing of petitions till their realization, to the claimant, on account of death of her son Sanjay Kumar and husband Shri Laiq Ram, who unfortunately died in a road accident.

(3.) Precisely, the facts of the case, as emerge from the record, are that two petitions under Sec. 166 of the Act came to be instituted on behalf of the claimant, seeking compensation to the tune of Rs.35.00 lac, each,, alongwith interest at the rate of 12% per annum on account of death of her son Sanjay Kumar and husband Laiq Ram.