ASHWANI NARULA Vs. ANITA AWASTHI & OTHERS

JUDGEMENT

(1.) Both these appeals are outcome of award dated 23.03.2010, passed by the Motor Accident Claims Tribunal (2) Kangra at Dharamshala, H.P. (hereinafter referred to as 'the Tribunal'), in M.A.C. Petition No. 57/2002, whereby compensation to the tune of Rs. 14,43,470/- with interest @ 7% per annum from the date of filing of the claim petition till its realization came to be awarded in favour of the claimants and the ownersinsured of both the vehicles were saddled with liability in equal shares, (hereinafter referred to as 'the impugned award').

(2.) This judgment shall govern both the appeals. Brief Facts:

(3.) The claimants had filed the claim petition before the Tribunal for grant of compensation to the tune of Rs. 25,00,000/-, as per the break-ups given in the claim petition.