BAJAJ ALLILANZ GENERAL INSURANCE Vs. THAKUR UMA RANI

JUDGEMENT

(1.) Since these three appeals involve common question of law, they are being disposed of by this common judgment.

(2.) Both these appeals arise out of an Award passed in M.V.O.P.No.292 of 2011, dated 25-09-2017, on the file of the Motor Accident Claims Tribunal-cum-Chief Judge, City Civil Court, Hyderabad, (for short, the Tribunal). The appellants/claimants filed MACMA.No.282 of 2018 on the ground that the Tribunal awarded compensation of Rs.14,21,000/-against the claim of Rs.15,00,000/- for the death of Thakur Ashwan Singh, in a motor accident, while the insurance company filed MACMA.No.714 of 2018, on the ground that the deceased is not a third party and hence, it has no liability to pay the compensation.

(3.) For the purpose of convenience, the parties in both the appeals are hereinafter referred to as they are arrayed in M.A.C.M.A.No.282 of 2018.