KUMARI REKHA Vs. DHALA RAM

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the present appeals are being heard and decided by this common judgment as they arise out of the same accident and common judgment passed by the Tribunal.

(2.) The above appeals have been preferred against the judgment and award dated 26.06.2002 passed by the Motor Accident Claims Tribunal, Pali in Motor Accident Claim Cases Nos.400/2001 (125/1999) and 368/2001 (92/1999) whereby the Tribunal awarded a sum of Rs.26,707/- and Rs.84,009/-respectively as compensation in favour of the appellants-claimants with an interest @ 9% p.a. on account of the injuries suffered by them in the accident which occurred on 06.03.1999.

(3.) Learned Tribunal after framing the issues, evaluating the evidence available on record and hearing learned counsel for the parties allowed the claim petitions of the appellants vide its judgment and award dated 26.06.2002 and awarded a sum of Rs.26,707/- and Rs.84,009/- respectively as compensation to the appellants.