VIMLA GANGOTIA Vs. NATIONAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) The two appeals have been filed against the award dated 24-12-1991 passed in Claim Case No. 1 of 1989, by the Member, Motor Accidents Claim Tribunal, Datia (for short, the 'Tribunal').

(2.) Misc. Appeal No. 74 of 1992 is of the claimants for enhancement of compensation and for setting aside the award so far it relates to apportionment of the liability of payment of compensation in equal proportion by the insurer and owners of the two offending vehicles.

(3.) Misc. Appeal No. 66 of 1992 is by the owner and driver of the passenger bus No. CPW 6790, involved in the accident, which challenges the award as excessive and also the award specifying the amount of compensation payable by the Insurance Company limiting to Rs. 50,000/- of its statutory liability under Section 95 (2)(b)(i) of the Motor Vehicles Act, 1939 as amended (for short, the 'Act of 1939')