RAJINDER SINGH Vs. KIRPAL SINGH AND OTHERS

JUDGEMENT

(1.) These appeals are directed against the judgment and award dated 3.7.2012, passed by the Motor Accident Claims Tribunal, Fast Track Court, Shimla, H.P. hereinafter referred to as "the Tribunal", for short, in MACT No.44-S/2 of 2008, titled Shri Rajinder Singh versus Kripal Singh and others, whereby compensation to the tune of Rs.9,14,400/- alongwith interest @ 6% per annum came to be awarded in favour of the claimant and insured-owner was saddled with the liability, for short "the impugned award", on the grounds taken in the memo of appeal.

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

(3.) Owner Kripal Singh, by the medium of FAO No. 423 of 2012 has questioned the impugned award on the ground that the Tribunal has fallen in an error in saddling him with the liability and claimant Rajinder Singh, by the medium of FAO No. 400 of 2012, has questioned the impugned award on the ground of adequacy of compensation, on the grounds taken in their memo of appeals.