NATIONAL INSURANCE COMPANY LTD. AND ORS. Vs. JAGTAMBA AND ORS.

JUDGEMENT

(1.) BOTH these appeals are outcome of a vehicular accident, thus, I deem it proper to determine both these appeals by this common judgment.

(2.) CHALLENGE in both these appeals is to the judgment and award, dated 31.05.2008, made by the Motor Accident Claims Tribunal, Bilaspur, H.P. (for short "the Tribunal") in M.A.C. Case No. 88 of 2005, titled as Smt. Jagtamba and others versus Shashi Bhushan and others, whereby compensation to the tune of Rs. 7,08,400/ - with interest @ 6% per annum from the date of filing of the petition till its realization came to be awarded in favour of the claimants and appellant -National Insurance Company Limited, i.e. insurer of jeep, bearing registration No. HP -23A -7474, was saddled with liability (for short "the impugned award").

(3.) BY the medium of FAO No. 707 of 2008, the claimants have called in question the impugned award on the ground of adequacy of compensation.