BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LTD. Vs. HANSO

JUDGEMENT

(1.) Since, FAO No. 279 of 2017, and, FAO No. 467 of 2017, both arise from a common ill-fated mishap, hence, involving the offending vehicle, bearing No. HP73-0833, and, also when the grounds of appeal, reared by the aggrieved insurer, rather are also common in both the afore FAOs, thereupon, both the afore FAOs, are, amenable, for a common verdict being recorded thereon.

(2.) In MACT Petition No. 28 of 2013, wherefrom, FAO No. 279 of 2017 has arisen, the learned tribunal concerned hence assessed, vis-a-vis, the claimants concerned, compensation amount borne, in a sum of Rs.10,02,600/-, and, thereon levied interest, at the rate of 7.5 % per annum, (I) and, it was ordered to commence, from, the date of filing of the petition, till its realization, and, the apposite indemnificatory liability thereof, was, fastened upon the insurer/appellant herein.

(3.) In MACT Petition No. 55 of 2013, wherefrom, FAO No. 467 of 2017 has arisen, the learned tribunal concerned hence assessed, vis-a-vis, the claimants concerned, compensation amount, borne in a sum of Rs.10,02,600/-, and, thereon levied interest, at the rate of 7.5 % per annum, (I) and, it was ordered to commence, from, the date of filing of the petition till its realization, and, the apposite indemnificatory liability thereof, was, fastened upon, the insurer/appellant herein.