MADANLAL PANNALAL Vs. PREMVATI WD/O RAMKHILADI

JUDGEMENT

(1.) Heard learned advocate Mr. Maulik J. Shelal and learned advocate Ms. Mohini Bhavsar for learned advocate Mr. Bharat Jani. Perused the record. The appellants herein are original opponent Nos. 2 and 3 being owner of the vehicle and its insurance company. Whereas respondent Nos. 1 to 5 are original claimants and respondent No.6 is original opponent No. 1 being driver of the vehicle in question.

(2.) Appellants have challenged the judgment and order dated 15.07.1992 in MACP No.734 of 1988 which is common and consolidated judgment in several Motor Accident Claims Petition. By such common judgment and order, Motor Accident Claims Tribunal (Auxiliary) of Ahmedabad City awarded an amount of Rs.1,94,800/- with 15% interest and proportionate cost in favour of original claimants to be paid by all the opponents jointly and severally with driver.

(3.) On service of notice of First Appeal, respondent Nos. 1 to 5 being original claimants have preferred Cross Objection, which is heard together with main appeal and disposed of by this common judgment.