KUWARSINH RAIJIBHAI PARMAR Vs. SUDHABEN KISHANBHAI RANA

JUDGEMENT

(1.) THE above mentioned group of Appeals is directed against the common award dated 1st April, 2006 passed by the M.A.C. Tribunal (Main), Kheda at Nadiad in M.A.C.P. Nos. 1823 of 1992 to 1831 of 1992 whereby the learned Tribunal has, while passing award in favour of the claimants and awarding compensation at the rates mentioned in the award, exonerated the insurance company from the liability to pay the compensation and passed the award against the opponent Nos.1 and 2.

(2.) IN view of the aforesaid position, the appellants and the writ petitioners are, for the sake of convenience, referred to as "the claimants" which would also include the original claimant and their heirs/legal representatives as well as the victim of the accident.

(3.) FROM the challenge raised in the appeals and the petitions and contentions in support of the challenge, it emerges that the claimants are aggrieved by the impugned award, only to the limited extent by which the learned Tribunal has exonerated the insurance company. There is no grievance and/or challenge made out from the side of the claimants so far as the quantification of the compensation is concerned.