DARSHAN SINGH Vs. KAILASH CHANDRA KALANI AND OTHERS

JUDGEMENT

(1.) The Civil Misc. Appeals No. 162/92 and 154/92 pertaining to Claim Case No. 104/92 vide judgment and Award dated 23-1-1992.

(2.) Civil Misc. Appeal No. 153/92 pertaining to Claim Case No. 105/91 vide judgment and Award dated 23-1-1992; and

(3.) Civil Misc. Appeal No. 370/96 pertaining to Claim Case No. 108/91 vide judgment and Award dated 24-5-1996 delivered by the Motor Accident Claims Tribunal, Rajsamand whereby the learned Tribunal awarded a sum of Rs. 1,75,000.00 in Claim Case No. 104/91, Rs. 20,000.00 in Claim Case No. 105/91 and Rs. 1,60,000.00 in Claim Case No. 108/91 with interest in all the cases in favour of the respective claimants inclusive of the amounts awarded under No Fault Liability. These claim cases have arisen out of a single accident occurred on 7-3-88, therefore, all the related appeals were heard together and are disposed of by this common judgment.