NEW INDIA ASSURANCE COMPANY LIMITED Vs. GHEESA RAM

JUDGEMENT

(1.) Since these appeals arise out of the common judgment dtd. 22/11/1999 passed by the Motor Accident Claims Tribunal, Sojat City Camp Jaitaran, therefore, they are being disposed of by this common judgment.

(2.) The present appeals were preferred against the judgment and award dtd. 22/11/1999 passed by the Motor Accident Claims Tribunal, Sojat City Camp Jaitaran in Claim Case No. 15/97 and 16/97, whereby the learned Tribunal while deciding the claim petitions of the respondents-claimants awarded compensation to the tune of Rs.19,000.00 and Rs.1,15,000.00 respectively.

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