UNITED INDIA INSURANCE COMPANY LTD Vs. LALIT CHAUHAN

JUDGEMENT

(1.) By means of FAO No.110 of 2010, the appellant/insurer has challenged the award, dated 30.12.2009, passed by Motor Accident Claims Tribunal, Shimla, Himachal Pradesh, in Claim Petition No.10-S/2 of 2007, titled as Lalit Chauhan vs. Kewal Singh and another, whereby compensation to the tune of 23.00 lacs, with interest at the rate of 9% per annum from the date of filing of petition till its deposit was awarded in favour of the claimant and against the appellant/insurer, (for short, 'the impugned award').

(2.) The claimant has also challenged the impugned award by the medium of FAO No.111 of 2010, on the ground of adequacy of compensation.

(3.) Thus, both the appeals are being disposed of by this common judgment.