DIVISIONAL MANAGER Vs. PRAVINBHAI SHANABHAI BARIYA

JUDGEMENT

(1.) Heard, learned advocate Mr. Yogi K. Gadhia for the appellant.

(2.) These appeals are arising out of a common judgment and award dtd. 30/5/2018 passed by the learned Motor Accident Claims Tribunal (Auxiliary) and 4th Additional District Judge, Vadodara at Savli (hereinafter 'the Tribunal') in Motor Accident Claims Petition Nos. 969 of 2015, 970 of 2015 and 971 of 2015.

(3.) At the outset, it is required to be noted that the amount involved in these appeals are Rs.90,000.00, Rs.1,05,000.00 and Rs.79,000.00 respectively in First Appeal Nos. 1087 of 2018, 4089 of 2018 and 4088 of 2018.