BHANUSHANKARBHAI Vs. LAXMILAL JITMAL KULMI

JUDGEMENT

(1.) The present First Appeals, under Sec. 173 of Motor Vehicles Act, 1988, are preferred by the appellants - original claimants, being aggrieved and dissatisfied with the impugned common judgment and award dtd. 4/10/2022 passed by the Motor Accident Claims Tribunal (Main) Bhavnagar, in Motor Accident Claim Petition Nos.317 of 2018 and 318 of 2018, by which, in both the captioned appeals, the Tribunal has awarded compensation of Rs.10,20,200.00 with 9% per annum interest to the claimant/s, holding the opponent Nos.1 to 3 liable, jointly and severally, and appeal against opponent Nos.4 and 5 is dismissed.

(2.) Brief facts of the case are as under:

(3.) Heard learned advocates appearing for the respective parties.