RAJESH JOSHI Vs. LATE JAYSINGH

JUDGEMENT

(1.) Since both the appeals arise out of the same order, hence, both the appeals are being decided by this common order.

(2.) National Insurance Company has filed appeal under Sec. 173 of Motor Vehicle Act, 1988 (herein afterwards referred to as 'MV Act') against the award dtd. 28/10/2020 passed by Motor Accident Claims Tribunal, Banswara (herein afterwards referred to as 'the Tribunal') in Claim Case No. 454/2018 [Dr. Rajesh Joshi vs. Late Jai Singh and Ors], whereby respondent claimant was awarded Rs.5,97,692.00 as compensation. Whereas, claimant Dr. Rajesh Joshi has filed the appeal for enhancement of the compensation awarded by the Tribunal.

(3.) Brief facts of the case are as under:-