JASVIR SINGH Vs. SHRI AMER SINGH

JUDGEMENT

(1.) Both these appeals are directed against the judgment and award dated 4.7.2009, made by the Motor Accident Claims Tribunal, Fast Track Court, Shimla, H.P. in MAC No. 6-S/2 of 2007, titled Sh. Jasvir Singh v. Shri Amer Singh and others, for short "the Tribunal", whereby compensation to the tune of Rs.74000/- along with interest @ 9% per annum was awarded in favour of the claimant, hereinafter referred to as "the impugned award", for short.

(2.) The claimant, by the medium of appeal being FAO No. 369 of 2009, has questioned the impugned award on the ground of adequacy of the compensation and owner has questioned the impugned award by the medium of FAO No. 453 of 2009, on the ground that the Tribunal has fallen in an error in discharging the insurer from the liability.

(3.) Both these appeals are outcome of a common award, thus, I deem it proper to determine both these appeals by this common judgment.