KESARI DEVI Vs. ANIL KUMAR MASTANA

JUDGEMENT

(1.) BOTH these appeals are outcome of award, dated 14th June, 2007, made by the Motor Accident Claims Tribunal, Hamirpur, H.P. (hereinafter referred to as "the Tribunal) in MAC Petition No. 81 of 2006, titled as Kesari Devi versus Anil Kumar @ Mastana and others, whereby compensation to the tune of Rs. 1,50,000/ - with interest @ 9% per annum from the date of petition till its realization came to be awarded in favour of the claimant -injured and the owner -insured and driver -Anil Kumar came to be saddled with liability jointly and severally (hereinafter referred to as "the impugned award"). Therefore, I deem it proper to dispose of both these appeals by a common judgment.

(2.) BY the medium of FAO No. 347 of 2007, the claimant -injured has questioned the impugned award on the ground of adequacy of compensation.

(3.) IN order to determine the issue, it would be profitable to give a brief resume of the facts of the case.