RAMNIKLAL MANGALJI THAKKAR Vs. DAUD OSMAN GANCHI

JUDGEMENT

(1.) As common question of law and facts arise in this group of appeals and the only dispute is with respect to rate of interest awarded by the learned tribunal while awarding compensation, all these appeals are heard together and decided and disposed of by this common judgement and order.

(2.) At the outset, it is required to be noted that though these appeals are listed "For Orders" as though these appeals are of the year 1999, some of the respondents are yet unserved, as the dispute in these appeals is in narrow compass in respect of rate of interest only, we have taken up all these appeals for final hearing.

(3.) While awarding compensation in respect of Motor Accident Claim Petition Nos.106, 150 and 101 of 1991, the learned tribunal has awarded interest on the amount of compensation at the rate of 9% per annum from the date of claim petition till realization.