ORIENTAL INSURANCE COMPANY LIMITED Vs. OM PRAKASH

JUDGEMENT

(1.) Learned counsel Mr. Jagdish Vyas has put in appearance for the Insurance Company in S.B. Civil Misc. Appeal No.2178/2024 and counsel Mr. S.S. Gour with counsel Mr. Amit Saran has put in appearance for the claimants in S.B. Civil Misc. Appeal No.1818/2024. Service on the other respondents in both the appeals, being the driver and owner of the vehicle in question, is dispensed with as the liability is not under challenge in the present appeals.

(2.) The present appeals have been filed against the Judgment and Award dtd. 19/4/2024 passed by the Motor Accident Claims Tribunal First, Jodhpur in MAC Case No.257/2021 (NCV No.257/2021) whereby award for an amount of Rs.49,45,805.00with interest at the rate of 6% per annum from the date of filing of the claim petition i.e. 1/2/2021, has been passed in favour of the claimants.

(3.) S.B. Civil Misc. Appeal No. 1818/2024 has been filed by the Insurance Company laying a challenge to the quantum of Award and S.B. Civil Misc. Appeal No.2178/2024 has been filed by the claimants for enhancement of the compensation amount awarded vide the impugned award.