NEW INDIA ASSURANCE COMPANY Vs. ATO DEVI

JUDGEMENT

(1.) BOTH these appeals are outcome of award, dated 1st June, 2010, made by the Motor Accident Claims Tribunal, Chamba Division, Chamba, H.P. (hereinafter referred to as "the Tribunal") in MAC Petition No. 32 of 2008, titled as Smt. Ato Devi and others versus Bobby Bus Service and others, whereby compensation to the tune of Rs. 6,29,950/ - with interest @ 12% per annum from the date of filing of the petition till its realization came to be awarded in favour of the claimants and the insurer was saddled with liability (hereinafter referred to as "the impugned award"), thus, I deem it proper to dispose of both these appeals by this common judgment.

(2.) THE insurer has questioned the impugned award by the medium of FAO No. 430 of 2010 on the ground that the Tribunal has fallen in error in saddling it with liability and the amount awarded in excessive.

(3.) THE claimants have called in question the impugned award by the medium of FAO No. 76 of 2011 on the ground of adequacy of the compensation. Brief facts: