ORIENTAL INSURANCE COMPANY LTD Vs. URMILABEN PARSHOTTAMBHAI TANNA

JUDGEMENT

(1.) The appellant-Insurance Company is aggrieved by decision of the Motor Accident Claims Tribunal (Auxi.), Surendranagar ["Tribunal" for brevity] in MACP No.681 of 1990 and MACP No. 682 of 1990 dated 29th February 2000, and therefore, has preferred this Appeal.

(2.) Brief facts of the case are that in a road accident occurred on 19th October 1990 during night hours between 02.30 to 03.30 o'clock on Ahmedabad National Highway at the distnace of 3 km away from Chotila between one Car, bearing registration No. GAK-9777 and a Public Carrier, bearing registration No. GJ-1-T-6480, Shri Parshottamdas Vallabhdas Tanna died on the spot and rest of them sustained serious injuries. Therefore, the dependents of deceased Parshottamdas Vallabhdas Tanna filed MACP No. 681 of 1990 claiming compensation to the tune of Rs. 45,25,000/- and claimant-Urmilaben Parshottamdas Tanna filed MACP No. 682 of 1990 claiming compensation to the tune of Rs. 7,75,000/- and vide common judgment and award, learned Tribunal awarded Rs. 12,34,000/- to the claimants of MACP No. 681 of 1990 and Rs. 2,00,000/- to the claimant of MACP No. 682 of 1990. Thus, the Insurance Company has challenged the compensation amount by filing present appeals.

(3.) Heard learned advocate Ms. Amee Yajnik appearing on behalf of the appellant-Insurance Company and learned advocate Mr. Pankaj R. Desai appearing on behalf of the respondent nos. 1 to 3/claimants has choosen to remain absent in both the appeals at the time of final hearing of these Appeals.