AMTHUBEN CHUNAJI THAKOR Vs. DHANAJI ANOPJI THAKOR

JUDGEMENT

(1.) THESE appeals are directed against the common judgement and award dated 15.01.1997 passed by the Motor Accident Claims Tribunal ( Main) at Mehsana in Motor Accident Claim Petition No. 938 of 1990 and 939 of 1990 whereby the learned Tribunal partly allowed the aforesaid petitions holding that the liability of opponent No.3- Insurance Company will be limited to the extent of Rs. 30,000/-.

(2.) ON 07.05.1990 at about 10.00 a.m. in the night the appellants were travelling in Jeep No. GJ-2-9294 and going to Khodana. As their bus reached in between Bhastan and Koita, the opponent No. 1- jeep driver in rashly and negligent manner dashed with Babul tree as a result of which, the appellants sustained injuries. The appellants therefore preferred the aforesaid claim petitions wherein the learned Tribunal has passed the aforesaid judgement and award. Hence, these appeals.

(3.) LEARNED Advocate for the respondent-Insurance Company supported the judgement and award of the learned Tribunal and submitted that the appeals may be dismissed.