UNITED INDIA INSURANCE CO. Vs. LEELABAI

JUDGEMENT

(1.) THIS judgment shall also govern the disposal of Misc. Appeal No. 53/90; United India Insurance Co. v. Durgesh and Ors., as these two appeals arise out of common Award and involve common question of law for decision.

(2.) UNSUCCESSFUL appellant United India Insurance Co. has directed above two appeals against the common Award dated 14th Oct., 1989, passed by Additional M.A.C.T., Jhabua in Claim Case Nos. 7/87 and 8/87, thereby granting compensation of Rs. 75,200/- and Rs. 10,000/- respectively in favour of the appellant, Leelabai and Ors- in Claim Case No. 7/87 and claimant Durgesh in Claim Case No. 8/87 together with interest at the rate of 12% p.a. from the date of filing of Claim Petition till realisation of the amount.

(3.) I have heard Mr. Dandwate learned Counsel for the appellant in both the appeals. None appeared for the respondents.