HAJI REHMATULLAH Vs. HASAM DIN MOHAMMAD HINGORAJA

JUDGEMENT

(1.) SINCE all these appeals are arises out of the common judgement and award of the tribunal, therefore, they are decided by this common judgement.

(2.) THESE appeals have been filed against the common judgment and award passed by the Motor Accident Claims Tribunal (Auxi.), Bhuj-Kutch, in M.A.C.P. No.193, 196 and 208 of 1987 dated 31.01.1998, whereby, the tribunal has awarded compensation in the sum of Rs. 2,18,800.00 to the claimant of M.A.C.P. No. 193 of 1987, Rs. 2,19,800.00 to the claimant of M.A.C.P. No. 196 of 1987 and Rs.2,04,000.00 to the claimant of M.A.C.P. No.201 of 1987 respectively with interest @ 15% p.a. from the date of applications till its realization.

(3.) LEARNED counsel for the appellants contended that the tribunal erred in passing the impugned judgment and award. The tribunal failed to appreciate the material on record in its true perspective. He further contended that the Tribunal ought to have awarded 12% interest instead of 15%. Therefore, he prayed to allow these appeals.