NEW INDIA ASSURANCE COMPANY LTD. Vs. MANOJ DEVI

JUDGEMENT

(1.) The parties are agreed for disposal of both these appeals at the admission stage itself. Heard.

(2.) SBCMA No.6437/2019 has been filed by the Insurer challenging the award dtd. 8/8/2019 made by the Motor Accident Claim Tribunal and Additional District and Session Judge, Fatehpur-Shekhawati, District-Sikar in Claim Case No.195/2016, as excessive one.

(3.) SBCMA No.1965/2020 has been filed by the claimants for enhancement of the award amount.