KANTABAI Vs. AHMED KHAN CHAND KHAN

JUDGEMENT

(1.) 27th FEBRUARY, 2006 :-This group of Appeals, involve common questions of law and fact, and therefore are heard and decided by this common judgment.

(2.) BACKGROUND facts in nut-shell may be summarised as follows :-

(3.) I have heard the learned counsel mr. P. F. Patni for the Appellants, the learned counsel Mr. A. A. Joshi i/b. Mr. K. M. Loya for the Respondent Nos. 1-A to 1-C and the learned counsel Mr. D. V. Soman for the respondent No. 2 in all these Appeals. Undisputedly, Insured or the owner of the vehicle-legal heirs of Ahmed Khan s/o. Chand khan, did not file any Appeal in this High court, challenging any part of the award passed by the Trial Court in all these Claim Petitions filed by the respective Appellants. The Insurer or the Original owner of the vehicle namely ahmed Khan s/o. Chand Khan, or his legal heirs did not file any cross-objection in all these first Appeal Nos. 312/2000 to 316/2000. In this view of the matter, scope of these Appeals, is limited, to the extent of enhancement of the amount of compensation as claimed by the appellants and apportionment regarding the amount of compensation inter-se between the respondent Nos. 1 and 2 before this Court, who are legal heirs of owner of the vehicle.