NATIONAL INSURANCE COMPANY LTD. Vs. MEENA KUMARI

JUDGEMENT

(1.) FAO No. 183 of 2006 is directed against the judgment and award dated 3.3.2007, made by the Motor Accidents Claims Tribunal (I) Kangra at Dharamshala in Claim Petition No.2-P/II/2004, titled Meena Kumari versus Raksha Devi and others, whereby a sum of Rs. 1,50,000/- came to be awarded as compensation in favour of the claimant, for short the "impugned award".

(2.) In FAO No. 184 of 2006, the appeal is directed against the same award dated 3.7.2007, made by the same Tribunal in Claim Petition No. 1-P/II/2004, titled Meena Kumari and others versus Raksha Devi and others, whereby a sum of Rs. 13,27,255/- came to be awarded as compensation in favour of the claimants and insurer came to be saddled with the liability, for short the "impugned award".

(3.) In FAO No. 546 of 2008, appellant/owner/insured has questioned the award dated 1st August, 2008, made by the Motor Accidents Claims Tribunal (I), Kangra at Dharamshala in Claim Petition No. 86-P/II-2004 titled Sonu Kumar versus Raksha Kumari and others whereby a sum of Rs. 7, 75,000/- with interest @ 8% from the date of institution till its realization, with costs of Rs. 2000/-, came to be awarded in favour of the claimant and against the respondents, for short the "impugned award".