DEVCHAND KANJIBHAI Vs. PATEL ARJANRATNABHAI

JUDGEMENT

(1.) FIRST Appeal No.752 of 2003 has been filed by the original claimants being aggrieved and dissatisfied with the judgment and award dated 1-6-2000 passed by the Motor Accidents Claims Tribunal (Aux.), Veraval, in MACP No.36A of 1999 (old MACP No.86 of 1989 before MACT, Junagadh) whereby the claimants were held entitled to Rs.37,900/- as total compensation to be recovered from the original opponents Nos.1,2 and 7 jointly and severally.

(2.) FIRST Appeal No.5320 of 2006 has been filed by the original claimant under Sec.173 of the Motor Vehicles Act, 1988 being aggrieved and dissatisfied with the judgment and award dated 1-6-2000 passed by the Motor Accidents Claims Tribunal (Aux.), Veraval, in MACP No.36 of 1999 (old MACP No.85 of 1989 before MACT, Junagadh) whereby the claimant was held entitled to Rs.61,200/- as total compensation to be recovered from the original opponents Nos.1,2 and 7 jointly and severally.

(3.) BASED on the pleadings of the parties, necessary issues for determination were framed by the Tribunal. After hearing the learned counsel for the parties and considering the oral as well as documentary evidence on record, the impugned common award was passed by the Tribunal.