LAWS(HPH)-2015-9-154

ORIENTAL INSURANCE COMPANY Vs. DEVKU DEVI & ANOTHER

Decided On September 04, 2015
ORIENTAL INSURANCE COMPANY Appellant
V/S
Devku Devi And Another Respondents

JUDGEMENT

(1.) All these appeals are outcome of a motor vehicular accident, which was allegedly caused by driver, namely, Rajinder Singh, while driving vehicle i.e. Mahindra Pick-Up bearing registration No. HP-09B-0306, rashly and negligently, on 11.1.2007, at about 930 p.m., near Mai Pool, Sainj, Balag Road, Tehsil Tehog, District Shimla. Thus, I deem it proper to club all these appeals and determine by this common judgment.

(2.) In FAOs No. 116 & 123 of 200 of 2009, the insurerOriental Insurance Company Limited has questioned the awards passed in MAC Petition No. 21-S/2 of 2007, titled Smt. Devku Devi versus Sh. Mohinder Singh Chauhan & another and MAC Petition No. 22-S/2 of 2007, titled Krishna Devi & others versus Sh. Mohinder Singh Chauhan & another, respectively, hereinafter referred to as 'the impugned awards', on grounds taken in the memo of appeals.

(3.) By the medium of FAOs No. FAOs No. FAOs No. 147 & 148 of 2009, the claimants have questioned the aforesaid impugned awards, on the ground of adequacy of compensation.