AMAR NATH Vs. DELI DEVI

JUDGEMENT

(1.) Appellant-insured, by the medium of instant appeals, has questioned the awards, dated 20th October, 2008, passed by the Motor Accident Claims Tribunal, Kullu, (for short, the Tribunal), in Claim Petition No.22 of 2007, titled Deli Devi vs. Amar Nath & another, and Claim Petition No.21 of 2007, titled Bantu Devi vs. Amar Nath and another, whereby compensation to the tune of Rs.50,000/- each, with interest at the rate of 9% from the date of filing of the Claim Petition till realization, was awarded in favour of the claimants, in both the claim petitions, and the insurer was saddled with the liability, with right of recovery, (for short, the impugned awards).

(2.) The Claimant Deli Devi has preferred Cross objections No.324 in 2009 in FAO No.671 of 2008 and the claimant Bantu Devi has preferred Cross Objections No.356 of 2009 in FAO No.672 of 2008, for enhancement of compensation.

(3.) As the appeals and the cross objections arise out of one accident, therefore, they are taken up together for final disposal.