KAMLESH Vs. KALURAM

JUDGEMENT

(1.) BY this judgment, both these appeals, which were filed by the claimants against the one and common impugned award, have been disposed of by this judgment. The main copy of the judgment is attached with M.A. No. 2179/2005 and a copy thereof is attached with M.A. No. 2180/2005.

(2.) BOTH the appellants being aggrieved by the impugned common award dated 19.4.2005 passed by the Additional Motor Accident Claims Tribunal, Jaora, District Ratlam in Claim Case Nos. 52 and 53 of 2004, have preferred these appeals under Section 173 of the Motor Vehicles Act, 1988.

(3.) LEARNED Counsel for respondent No. 3 in both the appeals supported the impugned award and submits that looking to the nature of the injuries sustained to the claimants, learned Tribunal, after assessment of the entire circumstances and the evidence rightly awarded the aforesaid compensation amount to the appellants and no material grounds are available for the enhancement of the compensation amount awarded to the appellants, therefore, prayed for dismissal of both the appeals.