SMT. RENUKADEVI Vs. SURENDRASINGH

JUDGEMENT

(1.) Introduction : Both these appeals are directed against award passed Member, Motor Accident Accident Claims Tribunal (for short tribunal), Akola dated 24-7-1991, whereby, the compensation as awarded to original claimants, appellants herein, against the original non-applicants, respondents herein.

(2.) In First appeal No. 891/91, original claimants are the appellants 1 to 5 and original non-applicants are the respondents i.e. owner, driver and insurance company.

(3.) In First appeal No. 906/91, original non-applicants are appellants i.e. United India Insurance Company (for short 'Insurance Company"), appellant No. 1, and owner-appellant No. 2 and driver-appellant No. 3. Original claimants are the respondents 1 to 5.