SUIT RUKMANIYAMMA Vs. A M VENKATA SWAMY

JUDGEMENT

(1.) In these three appeals presented under Section 110-D of the Motor Vehicles Act, 1939, the following common question of law arises for consideration. Whether the No Fault Liability in the case of death caused by a motor acsident, is Rs. 15,000/- as fixed in Section 92-A of the 1939 Act which was in force on the date of accident, which gave rise to the claim petitions out of which these appeals arise, or Rs. 25,000/- as fixed in Section 140 of the Motor Vehicles Act, 1988, which came into force on 1-7-1989, which was in force on the date on which the Tribunal made the orders?

(2.) These appeals have come up for order sand by consent of the learned counsel appearing for the parties, they have been taken up for final hearing and are disposed of by this common order.

(3.) Brief fads of the case are thcse :-