NATIONAL INSURANCE COMPANY LIMITED Vs. MAHADEV KESHAV ADVAIKAR

JUDGEMENT

(1.) Heard Mr. Amey Kakodkar for the Insurance Company in both these Appeals and Mr. Deepak Gaonkar for Respondents No.2 -Claimants in both these Appeals. In addition, Mr. Vibhav Amonkar appears for the legal representatives of driver Mahadev Advaikar.

(2.) The learned Counsel for the parties agree that both these Appeals can be disposed of by a common Judgment and Order because the two Awards disposed of the Claim Petitions that arose from the accident dtd. 22/6/2010, in which the Claimants, who were traveling/riding a Bajaj Chetak scooter, were injured.

(3.) The challenge in First Appeal No.7/2017 is to the Award dtd. 30/9/2015 in Claim Petition No.46/2014. The challenge in First Appeal No.8/2017 is to the Award dtd. 30/10/2015 in Claim Petition No.23/2013.