VIDYA DEVI Vs. NARESH KUMAR

JUDGEMENT

(1.) These two appeals are outcome of a common judgment and award dated 1.3.2008, passed by the Motor Accident Claims Tribunal, Fast Track Court Shimla, H.P. in MAC No.62-S/2 of 2005/2001, whereby compensation to the tune of Rs.2,03,000/- alongwith 9% interest and cost to the tune of Rs.1000/- came to be awarded in favour of the claimant and the insured was saddled with the liability.

(2.) Both these appeals are being taken up together for disposal in the given circumstances.

(3.) The claimant has filed FAO No. 301 of 2008 for enhancement of compensation and the insured has filed FAO No.637 of 2008, for exonerating him from the liability and saddling the insurer with the liability.