NATIONAL INSURANCE CO LTD Vs. RAJJAK

JUDGEMENT

(1.) HEARD Shri Dandawate, learned counsel for the appellants.

(2.) BOTH these appeals, under Section 173 of the Motor Vehicles Act, 1988, by the insurer, arise out of the same award dated December 22, 1989, passed on a bunch of claim petitions, arising out of the same accident.

(3.) APPEAL No. 213 of 1990 relates to the claimant, Bhanwarbai, in Claim Case No. 2 of 1988 while Appeal No. 210 of 1990 relates to Rajjak's claim in Case No. 15 of 1988.