NATIONAL INSURANCE COMPANY LTD Vs. SHADAB

JUDGEMENT

(1.) While dictating the judgment, it is noticed that in the memo of parties in MAC. Appeal No.126/2010, name of respondent No. 1 has been wrongly written as 'Shabad', though it should have been 'Shadab' as has been mentioned in the claim petition bearing Suit No.716/08. Hence, the same is corrected.

(2.) All the above mentioned three appeals are impugning the award dated 05.12.2009, passed by the learned Tribunal in three claim petitions bearing Suit Nos. 716/08, 715/08 and 139/07 arising out of the same motor vehicle accident occurred on 01.06.2006. Therefore, all three appeals, noted above, are being disposed of by this Court by the common judgment.

(3.) Briefly stated, these appeals have been preferred against the impugned award dated 05.12.2009, whereby the learned Tribunal has granted a sum of Rs.14,500/- in MAC. Appeal No.126/2010, a sum of Rs.22,000/- in MAC. Appeal No.128/2010 and a sum of Rs.4,90,680/- in MAC. Appeal No.129/2010 as compensation in favour of the claimants.