MURALIDHAR Vs. N R KAPOOR

JUDGEMENT

(1.) All these cases are taken up together for consideration, as they are arise out of the same accident.

(2.) MFA No.30647/2012 the appellant insurer has challenged the quantum of compensation awarded for the death of one Vinayak in a motor vehicle accident, whereas, the appellants dissatisfied with the amount of compensation for the deaths occurred and injuries sustained in the aforesaid accident, have filed other appeals seeking enhancement.

(3.) The facts relevant for the purpose of these appeals are as under: