ROSHANKHAN IFTIYARKHAN PATHAN Vs. DHANARAM MANGILAL NAI

JUDGEMENT

(1.) Both the aforesaid appeals have been preferred against the interim award passed by the learned Motor Accident Claim Tribunal, Gandhidham, Kachchh in Motor Accident Claim Petition No.467 of 2008 dated 23.12.2011.

(2.) The claimants have preferred the present appeals inter-alia contending that the claimants failed to implead the driver, owner and Insurance Company of the motorcycle bearing registration no.GJ.12.D.8560 and due to which, the tribunal deducted 50 % of the awardable fixed amount of compensation and therefore, the learned tribunal awarded Rs.12,500/- only instead of Rs.25,000/-.

(3.) This Court has heard Mr.H.M.Modi, learned advocate for the appellants and Mr.Palak Thakkar, learned advocate for the Insurance Company.