ORIENTAL INSURANCE COMPANY LTD. Vs. JAI CHAND

JUDGEMENT

(1.) Both these appeals are outcome of one vehicular accident, thus, I deem it proper to determine both these appeals by this common judgment.

(2.) Challenge in both these appeals is to the judgments and awards, dated 02.06.2008, made by the Motor Accident Claims Tribunal, Kinnaur Civil Division at Rampur Bushahr, H.P. (for short "the Tribunal") in M.A.C. Cases No. 82 and 83 of 2006, titled as Sh. Jai Chand and others v. The Oriental Insurance Company Ltd., whereby compensation to the tune of Rs. 3,50,000/and Rs. 2,78,800/-, respectively, with interest @ 7.5% per annum from the date of filing of the petitions till its realisation came to be awarded in favour of the claimants and the appellant-insurer was saddled with liability (for short "the impugned awards").

(3.) Claimants filed two claim petitions, i.e. M.A.C. Case No. 82 of 2006 for grant of compensation on account of death of Chander Pal, who was the son of claimants No. 1 and 2 and father of claimant No. 3 and M.A.C. Case No. 83 of 2006 on account of death of Nisha, who was the daughter-in-law of claimants No. 1 and 2 and mother of claimant No. 3.