RENU KANWAR Vs. UNITED INDIA INSURANCE CO. LTD.

JUDGEMENT

(1.) The instant appeals arise out of the common judgment dtd. 19/9/2019 passed by the Motor Accident Claims Tribunal, Shahapura, District Jaipur (hereafter referred to as the "Tribunal").

(2.) S.B. Civil Misc. Appeal No.315/2020 has been preferred by the appellant Renu Kanwar and others (hereinafter to be referred to as "Legal Heirs of the Deceased") on account of death of Dhanraj, wherein, learned Tribunal estimated compensation to the tune of Rs.8,88,672.00 in M.A.C. Case No.32/2013.

(3.) S.B. Civil Misc. Appeal No.167/2020 has been preferred by the claimant/appellant Mukesh Singh (hereinafter to be referred to as "injured"), wherein, the claim petition was partly allowed and the compensation was granted to the tune of Rs.2,66,312.00 in M.A.C. Case No. 31/2013.