SALEEM Vs. LAL CHAND

JUDGEMENT

(1.) Both these appeals are being decided by this common order.

(2.) By way of these instant misc. appeals filed under Sec. 173 of the Motor Vehicles Act, 1988 ('the Act of 1988'), the appellants/claimants have sought enhancement of the compensation and has sought modification of the judgment and award dtd. 23/2/2015 passed by the learned Judge MACT, Rajsamand in MACT Cases No.191/2012 and 193/2012, respectively, whereby the learned Tribunal partly allowed the claim of the claimants by awarding an amount to the tune of Rs.1,07,000.00 and Rs.9,10,000.00, respectively, @ 9% p.a. in their favour, while fastening the liability upon the respondent no. 2/owner and the respondent-Insurance Company.

(3.) Succinctly stated facts of the case are that on 6/9/2011, Saleem and his wife Sheikh Naseem Bano along with their son met with an accident due to rash and negligent driving of the driver of Bus bearing No.RJ-23-PA-2727 on account of which, Saleem and his wife Sheikh Naseem Bano sustained grievous injuries. Thereupon, they preferred claim petitions for compensation.