MOHIT BALWANTBHAI PRAJAPATI Vs. KUMPSINGH HEERSINGH

JUDGEMENT

(1.) Both the appeals arise out of the common accident and therefore they are heard together and are disposed of by this common order.

(2.) The present appeals are preferred against the judgments and awards dtd. 30/7/2018 passed by the Motor Accident Claims Tribunal (Aux.) at Bhuj in M.A.C.P. No.300/2006 and M.A.C.P. No.301/2006 respectively for enhancing the amount granted by the Tribunal.

(3.) Mr. Hemal Shah, learned advocate for the appellants states that, the learned Tribunal ought to have considered the case of Mallikarjun v. Divisional Manager, National Insurance Company Limited, another reported in [(2014) 14 SCC 396], to appreciate the fact and to grant the compensation in accordance to the guidelines of the Apex Court.