NATIONAL INSURANCE COMPANY LIMITED Vs. MANJULABEN KANTIBHAI

JUDGEMENT

(1.) Since all these First Appeals are arising from the common judgment and award dtd. 28/4/2011 passed by the learned Motor Accident Claims Tribunal (Aux.), Viramgam, Ahmedabad (Rural) (hereinafter referred to as "the Tribunal") in M.A.C.P. Nos.71/2009, 72/2009, 73/2009, 92/2009 and 93/2009 respectively, they are being heard analogously and being disposed of by this common order.

(2.) The present First Appeals are filed by the appellant - National Insurance Company Limited against the judgment and award dtd. 28/4/2011 passed by the learned Tribunal, whereby the Tribunal has partly allowed all the claim petitions by awarding the amount of compensation in favour of the respective claimants.

(3.) It seems that in all the First Appeals, the amount under challenge is less than Rs.1,00,000.00 or restricted to less than Rs.1,00,000.00.