ISHWARBHAI BABUBHAI VAGHELA Vs. RANJANBEN GOKALBHAI PRAJAPATI

JUDGEMENT

(1.) These two Appeals arising out of the same accident and involving common question of law and facts are proposed to be disposed of by common Judgment.

(2.) Interim Award of Rs.5,10,748.00 together with interest at the rate of 12 % and proportionate cost was awarded by the Motor Accident Claims Tribunal, Nadiad, under Section 163-A of the Motor Vehicles Act. It is this Award which is under challenge in these two Appeals.

(3.) We have heard Shri A.R.Mehta and Shri K.K.Nair for the appellants and Shri Sanjay Amin for the respondents.