RAMESH AMARSING DODIYA Vs. ANIL INDUPRASAD PURANI

JUDGEMENT

(1.) BOTH these appeals arise out of common judgment and award and hence they are disposed of by this common judgment.

(2.) THESE appeals have been filed against the common judgment and award dated 09.01.1992 passed by the Motor Accident Claims Tribunal (Aux.) Panchmahals at Godhra in M.A.C.P. No. 841 of 1990 and M.A.C.P. No. 354 of 1991, whereby the claim petitions were partly allowed and the original claimants were awarded total compensation of Rs.4,25,000/- and Rs.6,00,000/- respectively along with interest @ 12% per annum from the date of application till its realization.

(3.) IN view of the above, the impugned award qua awarding Rs.1 lac each in M.A.C.P. No. 841 of 1990 and M.A.C.P. No. 354 of 1991 deserves to be quashed and set aside. The impugned award of the Tribunal has not been assailed on any other ground.