RAMCHANDRA Vs. SAHABRAO

JUDGEMENT

(1.) THIS order shall also govern disposal of Misc. Appeal No. 14 of 1992, Sahabrao s/o Gulabraoji and Two Ors. v. Ramchandra s/o Dhulji Barodiya, as both these Misc. Appeals have been preferred against the common Award passed by learned Third Addl. Motor Accident Claims Tribunal, Ratlam in Claim Case No. 19 of 1989 (old No. 49 of 1986) on 5.9.1991.

(2.) MISC . Appeal No. 461 of 1991 has been filed under Section 173 of the Motor Vehicles Act, 1988 by appellant/claimant Ramchandra for enhancement of compensation and Misc. Appeal No. 14 of 1992 has been filed by the Insurance Company as well as owner and driver for setting aside the award passed by the Tribunal.

(3.) THE claim was disputed by the respondents and written statement was filed on behalf of respondent Nos. 1 and 2, owner and driver, and not on behalf of respondent No. 3 -Insurance Company. It was submitted on behalf of the Insurance Company that the written statement filed by respondent Nos. 1 and 2 be also treated for the Insurance Company.