SHASHIKANT JAIKUMAR MAKHE Vs. SHANTABAI RAMSWARUP SARDA

JUDGEMENT

(1.) THESE three First Appeals can be disposed of by common judgment, since identical question of law and facts are involved.

(2.) ALL the appellants had instituted applications under section 166 of the motor Vehicles Act, 1988 before the Motor Accident Claims Tribunal at Akola. All the applicants claimed compensation on account of death of their kith and kin. The learned Judge of the Motor Accident Claims Tribunal passed awards in all the petitions. While passing the said award, the learned Judge of the Tribunal, however, awarded 12% interest from date of award till realisation of the amount. Being aggrieved by that order of award of interest from date of award and not from date of application, these first appeals have been preferred.

(3.) I have heard the learned counsel for the appellants and the respondents.