NATIONAL INSURANCE CO. LTD Vs. BABU

JUDGEMENT

(1.) THE order passed in this appeal shall also govern the disposal of M. A. No. 59/84 Babu v. Dhannalal and Ors., preferred against the same award.

(2.) THIS miscellaneous Appeal, preferred under Section 110-D of the Motor Vehicles Act, is directed against the award dated 1.12.1983 passed by the Member, Motor Accidents Claims Tribunal, Jhabua in Claim Case No. 17/82 thereby granting the award of Rs. 3,710/-together with interest @ 6% per annum from the date of application i.e. 28.8.1982 against the appellant and respondent Nos. 2, 3 and 4.

(3.) BOTH the appeals are connected matters and thus, are heard together.