GSRTC Vs. SISIR RAJENDRAKUMAR MISHRA

JUDGEMENT

(1.) Since the subject matter of all the three First Appeals and the Cross-Objection is the same and the challenge is also to a common judgment and award passed by the Motor Accident Claims Tribunal (Auxiliary), Vadodara, those were heard analogously and are being disposed of by this common judgment and order.

(2.) These Appeals under Section 173 of the Motor Vehicles Act, 1988 are at the instance of the Gujarat State Road Transport Corporation and are directed against a common judgment and award passed by the Motor Accident Claims Tribunal (Auxiliary), Vadodara dated 29th January 1999 in Motor Accident Claim Petition Nos.1654 of 1992 and 1655 of 1992 respectively.

(3.) The claimants of First Appeal No.2847 of 1999 arising from Motor Accident Claim Petition No.1654 of 1992 have filed Cross-Objection for enhancement of the amount of compensation.