SAMBAI RAMAJI VAGHANI Vs. JITENDRA HARIDAN GHADHAVI

JUDGEMENT

(1.) BOTH the appeals arise out of the same accident and involve common questions on law and hence, they are disposed of by this common judgment.

(2.) IN connection with the vehicular accident that took place on 08.04.2006 in which both Hitesh Ramji Vaghani and Vimal Ramniklal Bhudiya died, the legal heirs preferred claim petitions being M.A.C.Ps. No.259/2006 and 258/2006 before the Motor Accident Claims Tribunal (Main), Bhuj ? Kachchh. The said claim petitions were allowed in part, by judgment and award dated 06.10.2007, whereby, the original claimants of both the claim petitions were awarded compensation of Rs.1,23,600/- each along with interest at the rate of 7.5% per annum from the date of application till its realization with proportionate costs.

(3.) FOR the foregoing reasons, both the appeals are dismissed. No order as to costs.