TEEJA DEVI & ORS Vs. DHARAMPAL & ORS

JUDGEMENT

(1.) Since these Misc. Appeals relate to award dated 28.8.2000 passed by Judge, Motor Accident Claims Tribunal Jaipur District, Jaipur in MACT case Nos. 1407/1992, 1542/1992, 1822/92, 1903/1992, 1758/1992, 503/1993, 1759/92, 1736/92, 1408/92,1577/92/, 1704/92 and 1773/92, they are being disposed by this common judgment.

(2.) The facts have been set out in the impugned award and hence I am not repeating the same here except wherever necessary.

(3.) These appeals have been filed dis-satisfied with the amount of compensation and with the decision on Issues No.4 and 5 of the MACT exonerating the Insurance Companies New India Assurance Company Ltd. and United India Insurance Company from the liability of paying the compensation.