G.M.LODHA,J. - (1.) THESE three appeals Nos. 3 of 1983, Smt. Santosh Rani and Anr. v. Mst. Sheela Rani 12 of 1983, Smt. Sheela Rani and Anr. v. Smt. Santosh Rani and Ors. and 25 of 1983, The New India Assurance Co. Ltd. v. Smt. Sheela Rani and Ors. relate to various challenges either by way of prayer for increase of the compensation or absolving from liability of payment by various parties to the Motor Accident Claims Tribunal, Jaipur's award in case No. 291 of 1977.
(2.) ALL these appeals are directed against the award dated 18th October, 1982 and have been filed under Section 110 -D of the Motor Vehicles Act. Before I proceed to discuss the various points involved in all the three appeals, let me summarise the nature of the prayer in all the appeals individually.
(3.) M /s. New India Assurance Company Ltd. has filed Appeal No. 25 of 1983 with the following prayer: It is, therefore prayed that the Hon'ble Court may kindly be pleased to accept this appeal, and to quash and set aside the award passed against the appellant dated 18 -10 -1982 of the Motor Accidents Claims Tribunal, Jaipur in case No. 291 of 1977 or such orders as this Hon'ble Court deems fit and proper in the circumstances of the case may kindly be passed. This Hon'ble Court may be further pleased to award costs to the appellant. ;