UNITED INDIA INSURANCE COMPANY LIMITED Vs. REKHA

JUDGEMENT

(1.) Since both these petitions are offshoots of impugned award dtd. 6/6/2013, passed by learned Motor Accident Claims Tribunal-I, Solan, District Solan, H.P., in MAC Petition No. 31-S/2 of 2011, they are taken up together for adjudication.

(2.) The to instant appeal is maintained by the appellant/United India Insurance Company Limited (hereinafter referred to as "Insurer"), under Sec. 173 of the Motor Vehicles Act for short "the Act"), against the award, dtd. 6/6/2013, passed by the learned Motor Accidents Claim Tribunal-I, Solan, District Solan, H.P., in MAC Petition No. 31-S/2 of 2011, whereby the petition filed by the petitioners/claimants, who are respondents No. 1 and 2 herein (hereinafter referred to as "the petitioners"), seeking compensation, was allowed and the appellant was directed to pay compensation of Rs.6,00,000.00 to the petitioners, with a prayer to quash and set-aside the impugned award by dismissing the claim petition of the petitioners with costs throughout.

(3.) On the other hand, the instant petition (FOA No. 37 of 2014) has been preferred by the petitioners under Sec. 173 of the Act against the award dtd. 6/6/2013, passed by the learned Motor Accident Claims Tribunal-I, Solan, H.P., in MAC Petition No. 31-S/2 of 2011, whereby the claim petition filed by them was partly allowed by awarding compensation of Rs.6,00,000.00 in their favour alongwith interest @ 7% per annum, with a prayer to allow their appeals throughout with costs, by modifying the award and consequently awarding a sum of Rs.10,00,000.00, as claimed by them in their claim petition.