GAUTAM Vs. MEENA

JUDGEMENT

(1.) Since both the present appeals arise out of the judgment and award dtd. 14/6/2019, they are being decided by this common judgment.

(2.) The present appeals have been preferred by the appellants against the judgment and award dtd. 14/6/2019 passed by Motor Accident Claims Tribunal, Pratapgarh in MACT Case Nos. 343/2017 (141/2016) and 339/2017 (132/2016) whereby, learned Tribunal exonerated the Insurance Company from the liability to pay compensation and awarded a sum of Rs.6,80,236.00 and 4,80,000/- respectively in favour of respondents-claimants on account of the death of Shri Kalu and Shri Choukha in the accident which occurred on 5/4/2016.

(3.) Learned Tribunal after framing the issues, evaluating the evidence on record and hearing the learned counsel for the parties decided the claim petitions of the respondents-claimants.