BHANWAR LAL Vs. KALAWATI

JUDGEMENT

(1.) Since, both these appeals arise out of the common judgment, therefore, the same are being disposed of finally by this common judgment.

(2.) The present appeals arise out of the Judgment and Award dtd. 21/3/2016 passed by the Motor Accident Claims Tribunal No.l, Udaipur, in MACT Claim Case No. 75/2014 whereby, the claimants were awarded a sum of Rs.8,25,000.00 on account of the death of Khushboo in the accident which occurred on 24/9/2013.

(3.) The learned Tribunal after framing the issues, evaluating the evidence on record and hearing learned counsel for the parties decided the claim petition of the claimants.