NATIONAL INSURANCE COMPANY LIMITED Vs. TEJI DEVI

JUDGEMENT

(1.) Both these appeals are directed against the award, dated 27th September, 2006, passed by the Motor Accident Claims Tribunal-II, (Fast Track), Kullu, H.P. (hereinafter referred to as "the Tribunal") in Claim Pet./MAC No. 103/04, RBT. MAC No. 11 of 2005, titled as Smt. Teji Devi and others versus Rakesh Mohan and others, whereby compensation to the tune of Rs. 6,93,000/- with interest @ 7.50% per annum from the date of institution of the petition till the realization of the amount came to be awarded in favour of the claimants and against the insurer (hereinafter referred to as "the impugned award), on the grounds taken in the memo of appeals.

(2.) The insurer-National Insurance Company Limited, by the medium of FAO No. 9 of 2007, has questioned the impugned award so far it relates to the findings whereby it has been asked to satisfy the award.

(3.) The claimants, by the medium of FAO No. 226 of 2006, have questioned the impugned award on the ground of adequacy of compensation.