NEW INDIA INSURANCE CO. Vs. JADIBEN LAXMANBHAI BHIL

JUDGEMENT

(1.) All these appeals are taken up together as having arisen from the common judgment and award dated 5.3.2007 passed by the learned Motor Accident Claims Tribunal, at Patan, vide which, in case of fatal accident, the Tribunal has awarded Rs. 2,15,000/- with 7.5.% interest as compensation payable to the dependents of the deceased.

(2.) First Appeals Nos. 3302/2007, 3303/2007 and 3304/2007 have been preferred by the Insurance Company of Jeep who has been jointly held liable to pay the aforementioned compensation.

(3.) First Appeal No. 3597/2007 has been preferred by the original claimants for enhancement of the amount of compensation awarded by the Tribunal.