NAWAB KHAN Vs. SHIVCHARAN GUPTA

JUDGEMENT

(1.) The aforesaid appeals have arisen from the judgment and award dtd. 20/1/2021 passed by the Motor Accident Claims Tribunal No. 1, Jaipur Metropolitan-II, Jaipur, whereby the claim petitions filed by the claimants have been partly allowed.

(2.) The Tribunal on the basis of the pleading of the parties, framed the issues and evaluated the evidence on record. After hearing counsel for the parties, decided the claim petitions and awarded the compensation in favour of the claimants.

(3.) Being dissatisfied with the same, S. B. Civil Miscellaneous Appeal Nos.888/2021, 890/2021 and 940/2021 have been filed by the claimants for enhancement of compensation, whereas S. B. Civil Miscellaneous Appeal Nos.476/2021, 477/2021 and 479/2021 have been filed by the Insurance Company challenging the impugned judgment and award.