NEW INDIA ASSURANCE CO. LTD. Vs. GAYATRI SINGH

JUDGEMENT

(1.) These two civil misc. appeals were filed aggrieved and dissatisfied from award dtd. 6/7/2010 in MAC No.62/2007 passed by the Motor Accident Claim Tribunal, Sawai Madhopur (hereinafter referred to as 'MACT') in a petition filed under Sec. 166 of the Motor Vehicle Act, 1988 (hereinafter referred to as 'M.V. Act').

(2.) S.B. CMA No.2270/2010 is filed by Insurance Company of Truck No.GJ-10-V-6204 on the ground to challenge findings on negligence with prayer for exoneration of driver, owner and insurer of Truck No.GJ-10-V-6204 from liability of payment of compensation.

(3.) S.B. CMA No.3238/2010 is filed by claimants-appellants dissatisfied from award on several counts and also modification in award to fasten liability upon Insurance Company of Car No.GJ-10-AC-0263 (MH-12-0789) to make payment (indemnify) of award.