KISHAN GEHLOT Vs. JEEVRAJ

JUDGEMENT

(1.) The appeals are listed in the "Orders category", however, with the consent of the learned counsel for the parties, they are being heard and disposed of finally by this common judgment.

(2.) The present appeals have been filed by the appellant-Owner of the vehicle against the judgment and award dtd. 21/3/2006 passed by learned Motor Accident Claims Tribunal, Pali in M.A.C. Case Nos.96/2004 and 55/2004 respectively, whereby, the learned Tribunal after framing the issues, evaluating the evidence on record and hearing the learned counsel for the parties, decided the claim petition of the respondents-claimants and awarded a sum of Rs.65,000.00 in M.A.C. Case Nos.96/2004 and Rs.47,000.00 in M.A.C. Case Nos.55/2004 in favour of the claimants on account of the injuries suffered by the claimants in the accident which occurred on 15/4/2003.

(3.) Heard learned counsel for the parties and perused the material available on record.