ORIENTAL INSURANCE COMPANY LTD. Vs. SUGNI DEVI

JUDGEMENT

(1.) M.A. No. 678 of 2018 has been filed on behalf of the appellant- Oriental Insurance Company Ltd. and M.A. No. 637 of 2018 has been preferred on behalf of the claimant-Smt. Sugni Devi and Ors.

(2.) Both these appeal have been directed against the one and same impugned award therefore both are being disposed of by the common judgment.

(3.) The instant miscellaneous appeals have been directed against the award dtd. 3/7/2018 passed in Motor Accident Claim Case No. 104 of 2012 by the Presiding Officer, Motor Vehicles Accident Claim Tribunal, Ranchi whereby the amount of compensation of Rs.52,32,274.00 has been awarded.