NATIONAL INSURANCE COMPANY LIMITED Vs. VISHNU MOTIRAM MASKE

JUDGEMENT

(1.) These Appeals have challenged (i) the judgment and award dated 3.10.2008 in MACP No. 189/2006 ; (ii) the judgment and award dated 6.10.2008 in MACP No.188/2006; and, (iii) the judgment and award dated 4.10.2008 in MACP No,.140/2006 passed by the learned Member, Motor Accident Claims Tribunal at Washim ( in short "the Tribunal") in Claim Petitions filed under section 163 of the Motor Vehicles Act, 1988 ( in short "the said Act").

(2.) Facts briefly mentioned are :

(3.) The Tribunal awarded compensation as below :