CHANDER SHEKHAR Vs. LAL SINGH AND OTHERS

JUDGEMENT

(1.) These appeals are outcome of the judgment and award dated 13.1.2011, made by the Motor Accident Claims Tribunal, (III) Shimla, H.P., in MAC petition No. 67-S/2 of 2006, titled Sh. Lal Singh alias Lali versus Oriental Insurance Co. Ltd and others, for short "the Tribunal", whereby compensation to the tune of Rs.7,93,000/- alongwith interest @ 6% per annum, came to be awarded in favour of the claimant, and owner came to be saddled with the liability, hereinafter referred to as "the impugned award", for short.

(2.) Owner has questioned the impugned award by the medium of FAO No. 129 of 2011, on the ground of saddling him with the liability and the claimant, by the medium of FAO No. 239 of 2012 has questioned the impugned award on the ground of adequacy of compensation.

(3.) Thus, the questions to be determined in these appeals are: