DIVISIONAL MANAGER, UNITED INDIA INSURANCE COMPANY LTD. Vs. BISHU GHOSH

JUDGEMENT

(1.) These appeals arise out of a common award of the Motor Accident Claims Tribunal, West Tripura, Agartala, dated 19th December, 2018. MAC APP. No.54/2019 is filed by the insurance company challenging the quantum of compensation awarded by the Claims Tribunal. MAC APP. No.84/2019 is filed by the claimants. They seek enhancement of the compensation awarded.

(2.) These appeal arise in following background :

(3.) The Claims Tribunal held that the accident occurred due to the sole negligence of the driver of four wheeler. With respect to this aspect the insurance company has not raised any dispute in this appeal. The appeal of the insurance company is confined to the quantum of compensation. I may, therefore, focus only on this aspect.