MANIRAM Vs. JENUDEEN

JUDGEMENT

(1.) Heard. Perused the material available on record.

(2.) These two appeals arise out of judgment-cum-award dated 05.08.2006 passed by the learned Motor Accident Claims Tribunal- cum- Additional Sessions Judge No. 2, Sri Ganganagar (Camp Suratgarh) in Claim Case No. 1/2003 whereby, the claim application filed by Maniram and others being the legal representatives of Ramswaroop under Section 163A of the Motor Vehicles Act, was accepted and they were awarded a total sum of Rs. 2,75,136/- as compensation/damages towards death of Ramswaroop in a road accident. Shri Jenuddin and the National Indian Insurance Company Ltd. were held responsible jointly and severely to satisfy the award.

(3.) Whilst the claimants have approached this Court through Appeal No. 1083/2007 seeking enhancement in the quantum of the amount awarded to them by the Tribunal, the Insurance Company has filed Appeal No. 768/2007 so as to assail the impugned award to the extent, it was held responsible for satisfying the award the claim.