KAMLESH Vs. OMKAR

JUDGEMENT

(1.) Vide this order above-mentioned two appeals would be disposed of as they have arisen out of common award dtd. 14/8/2012 passed by the Motor Accidents Claims Tribunal.

(2.) Claimants had filed the claim petition under Sec. 166 of the Motor Vehicles Act, 1988, seeking compensation on account of death of Satyaveer in the motor vehicle accident which had occurred on 21/4/2009.

(3.) Vide award dtd. 14/8/2012, Tribunal has allowed the claim petition and has granted compensation to the tune of Rs.4,64,000.00 to the claimants. Hence, claimants have filed the appeal seeking enhancement of compensation amount, whereas the owner/driver of the offending vehicle have filed the appeal praying that the insurance company should be held liable to indemnify the insured.