NATIONAL INSURANCE COMPANY LTD. Vs. HIMANSHI

JUDGEMENT

(1.) By this Common order, M.A.No.1069 of 2016 filed by Insurance Company and M.A. No.82 of 2017 filed by the Claimants shall be decided.

(2.) Both the appeals have been filed under Section 173 of Motor Vehicles Act, against the award dated 26-7-2016 passed by Motor Accident Claims Tribunal, Datia in Claim Case No.130 of 2015.

(3.) The claimants have filed the appeal for enhancement of compensation amount, whereas the Insurance Company has filed the appeal challenging the fact of accident.