DAYABHAI PATEL AND CO BARWANI Vs. SUNDERBAI

JUDGEMENT

(1.) This order shall also govern the disposal of Misc.Appeal No. 113 of 1980, as both these appeals arise out of the same accident, in the claim petitions filed separately by different claimants under S.110A of the Motor Vehicles Act.

(2.) Misc.Appeal No. 112 of 1980 arises out of claim petition No. 13 of 77 in which the claimants had put up a claim of Rs. 1,78,280/- though the learned Member of the Tribunal has awarded a total compensation of Rs. 60,000/- plus cost and interest at the rate of 6 per cent per annum from the date of the accident, i.e. 5-6-77.

(3.) Misc.Appeal No. 113 of 80 arises out of claim petition No. 12 of 77 in which the claimants had put up a claim of Rs. 1,79,060/- though the learned Member of the Tribunal has awarded a total compensation of Rs. 56,640/- plus cost and interest at the rate of six per cent per annum from the date of the accident which took place on 5-6-77.