LEGAL MANAGER Vs. MAYUR PRAKASH CHINDARKAR

JUDGEMENT

(1.) Heard both the sides finally.

(2.) The insurance company has preferred these two appeals challenging distinct judgments and awards passed by Motor Accident Claims Tribunal, Dhule on 5/12/2023. M.A.C.P. No.409 of 2013 was filed by parents of the deceased Rohit who met with an accident and succumbed to the injuries. The Tribunal awarded compensation of Rs.32,39,402.00 with interest. M.A.C.P No.441 of 2014 was filed by injured Mayur who was pillion rider. The Tribunal awarded compensation Rs.25,000.00.

(3.) Both the claim petitions are arising out of the self same accident. The joint and several liabilities was imposed on the appellant/insurance company. Offence was registered and the police papers were placed on record before the Tribunal. Hence, I propose to decide both the appeals by common judgment and order. I propose to refer to the parties in First Appeal No.1008 of 2024 involving a death claim.