RAMESHWAR Vs. KAMALLUDDIN & ORS

JUDGEMENT

(1.) By this judgment, the aforesaid two appeals are being decided, which are filed against one common impugned award dated 10.5.2005 passed by Additional Motor Accident Claims Tribunal, Kukshi District Dhar in Claim Case No. 118/2004.

(2.) Miscellaneous Appeal No. 2138/2005 has been filed by appellant/claimant Rameshwar feeling aggrieved by the quantum of compensation amount of Rs. 33,000 only has been awarded by the learned Claims Tribunal against the respondents for the injuries sustained to him in a motor accident.

(3.) Similarly, Miscellaneous Appeal No. 2561/2005 has been filed by the Insurance Company against the same impugned award, wherein the liability for payment of compensation amount of Rs. 33,000 has been saddled on the Insurance Company also.