GUJARAT STATE ROAD TRANSPORT Vs. YUVRAJ SHRI DIGVIJAYSINH

JUDGEMENT

(1.) THESE four appeals arise out of a common judgment of the Motor Accident Claims Tribunal, Rajkot District, Rajkot, in Claims Cases Nos. 37/76, 38/76, 39/76 and 40/76 wherein the learned Tribunal awarded compensation of Rs. 93,200/- to the claimant in claim Case No. 37/76, a sum of Rs. 9,990/- to the claimant in claim Case No. 38/76; Rs. 7436/- to the claimant in claim case No. 39/76 and Rs. 9,990/- to the claimant in Claim case No. 40/76.

(2.) HAVING been aggrieved and dissatisfied with the aforesaid judgment and award of the Tribunal, the Gujarat State Road Transport Corporation has filed these appeals.

(3.) THE facts to the claim Cases may shortly be slated as under: