ANITA MEENA Vs. MUKESH CHAND MEENA

JUDGEMENT

(1.) Since both the misc. appeals arise out of common judgment and award dtd. 25/3/2017 passed by the Court of learned Motor Accident Claims Tribunal, Laxmangarh (Alwar) [for short 'the learned Tribunal'] in Claim Application Letter No. 13/2016, hence, both the civil misc. appeals are being decided by a common judgment.

(2.) Civil Misc. Appeal No. 3518/2017 has been filed by the appellants/ claimants for enhancement of the compensation amount awarded by the learned Tribunal and so also the order of the learned Tribunal exonerating the Insurance Company from the joint liability to pay the compensation amount. The challenge in the aforesaid appeal is in regard to the findings and the observations given by the learned Tribunal in respect of issue No.3 and so also the enhancement of the compensation amount which is a part of the issue No.4.

(3.) Civil Misc. Appeal No. 4207/2017 has been filed by the registered owner of the offending vehicle as regards the findings of the learned Tribunal in respect of issue No.3 and exonerating the Insurance Company of the offending vehicle from the joint liability of compensation amount to the claimants.