CHOLAMANDALM Vs. DUKHANI GHOSH

JUDGEMENT

(1.) Heard the parties.

(2.) Since very simple facts and law are involved in these appeals, hence, these appeals are taken up at the admission stage itself and since the Cross Objection has arisen out of this Miscellaneous Appeal, thus both the Miscellaneous Appeal as well as the Cross Objection are disposed of by this common judgment.

(3.) This Miscellaneous Appeal has been preferred against the Judgment and Award dtd. 19/2/2020 passed by Learned M.A.C.T.-Cum-District Judge-I, Dumka, passed in Motor Accident Claims Case No.12 of 2018 whereby and where under the learned tribunal has awarded a total sum of Rs.11,78,000.00 to the claimants to be paid by the appellant- Insurance Company.