SHANTA KUMARI Vs. MARATU DEVI

JUDGEMENT

(1.) All these nine appeals are arising out of six separate awards, dated 16th November, 2011, and 17th September, 2010, made by the Motor Accident Claims Tribunal, Mandi, H.P. (hereinafter referred to as the Tribunal ) in six claim petitions, whereby compensation came to be awarded in favour of the respective claimants and against the respondents (hereinafter referred to as the impugned awards ).

(2.) By the medium of FAOs No. 191, 194, 195 of 2012 and 33, 34 & 35 of 2011, the owner-insured has called in question the impugned awards so far it relate to the findings whereby the owner-insured came to be saddled with liability.

(3.) By the medium of FAOs No. 451, 452 and 453 of 2010, the claimants have questioned the impugned awards on the ground of adequacy of compensation.