NEW INDIA ASSURANCE CO. LTD. Vs. RAMRUL

JUDGEMENT

(1.) As the common judgment is delivered in M.A.C.P. No.1614 of 1991 and M.A.C.P. No.1732 of 1991 by the learned Tribunal, I propose to dispose of two appeals preferred under Sec. 173 of the Motor Vehicle Act by the Insurance Company by this common judgment.

(2.) M.A.C.P. No.1614 of 1991 and M.A.C.P. No.1732 of 1991 filed under Sec. 166 of the Motor Vehicle Act, 1988 are partly-allowed by the Motor Accident Claim Tribunal (Aux.) and F.T.C. No.2, Vadodara by judgment and award dtd. 13/10/2008 and granted compensation of Rs.2,36,000.00 and Rs.56,000.00with interest at the rate of 7.5% per annum from the date of the petition till realization jointly and severally from the defendants. The appeal at the behest of the Insurance Company challenges this judgment and award.

(3.) The brief facts of the case are as under.