NATIONAL INSURANCE CO. LTD Vs. LAXMI NARAYAN DENGARE

JUDGEMENT

(1.) HEARD .

(2.) WITH the consent of the learned Counsels for the parties, these appeals are heard together and are being disposed of by a common order.

(3.) THE accident had taken place on 8.2.1987 and the proceedings under Section 110-A of the Motor Vehicles Act, 1939 had been initiated by the defendants/ claimants pf the two deceased persons who had met their untimely death and the third claim east was by a person who had received the grievous injuries.