NATIONAL INSURANCE CO LTD Vs. RUDI DEVI

JUDGEMENT

(1.) Both these appeals are arising out of the award dtd. 13/8/2002 passed by the Motor Accidents Claims Tribunal, Shahpura, District Jaipur (for short 'the Tribunal') in MAC Case No. 539/2001 by which the claim petition filed by the claimants has been allowed and the respondent-Insurance Company has been directed to pay compensation of Rs.1,88,000.00 to the claimants.

(2.) Feeling aggrieved and dissatisfied by the above award, both the Insurance Company as well as the claimants have preferred these appeals.

(3.) With the consent of the parties, both matters are taken up and heard together and are being decided by this common judgment.