SYED YOSUF SYED SARDAR Vs. MOHAN EKNATH LONE

JUDGEMENT

(1.) The present appeals are filed challenging the common judgment and award dated 23.3.1993 passed by the Member, M.A.C. Tribunal, Aurangabad in M.A.C. Petition Nos. 35 of 1988 and 36 of 1988. The present respondent Nos. 1 and 2 are original claimants. Respondent No. 3 is the Insurance Company.

(2.) Brief facts of the case are as under.

(3.) On the pleading of the parties, the Tribunal framed necessary issues and after proper appreciation of the evidence and after hearing respective parties, by detailed reasons has allowed both the petitions. In case of Claim Petition No. 35 of 1988, it was directed to the appellants herein to deposit an amount of Rs. 12,500/- with interest @ 12% p.a. from the date of filing of the claim petitions i.e. from 5.4.1988 till realisation of the compensation amount. Whereas in case of Claim Petition No. 36 of 1988 it was directed to the appellants to deposit an amount of Rs. 25,000/- with interest 12% p.a. from the date of filing of the claim petition i.e. 5.4.1988.