NATIONAL INSURANCE COMPANY LTD Vs. MEENA DEVI

JUDGEMENT

(1.) Heard learned Counsel for the parties. The two Miscellaneous Appeals are heard together and being disposed off by the common order as both arises out of the same order dated 8.4.2002, passed by Sri Amresh Kumar Lal, 6th Additional District Judge-cum-Motor Accident Claims Tribunal, Chapra, in M.A.C.T. Case No. 14 of 2001, by which he has granted compensation to the claimant to the tune of Rs. 6,60,000/- (six lakh sixty thousand) with an interest of 9% per annum on amount after deducting Rs. 50,000/-, which has already been paid as interim compensation. Both the learned Counsel, for the claimant and the insurer Insurance Company, has preferred separate appeal against the impugned order dated 8.4.2002.

(2.) The Insurance Company has filed the Miscellaneous Appeal No. 295 of 2002 asserting that the deceased was a pillion rider and hence not covered under the insurance policy and further challenged that the quantum of compensation granted by the Tribunal is excessive.

(3.) The claimant has, however, filed appeal bearing Miscellaneous Appeal No. 272/2002 challenging the impugned order on the ground that quantum fixed by Tribunal is excessive low and unjust particularly the multiple in fixing the quantum was excessive low.