DATTU NATHU KUDEKAR Vs. NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) These 9 First Appeals Nos. 719 of 1979 to 727 of 1979 under Sec. 54 of the Motor Vehicles Act, 1939 arise out of the common judgment and Awards delivered by the learned Motor Accident Claims Tribunal, Panchmahals at Godhra, in Motor Accident Claims Petitions Nos. 148, 167, 267, 272, 300, 301, 305, 315 and 314 all of 1978 respectively.

(2.) The 27 Special Civil Application Nos. 1441, 1442, 1443, 1444, 1445, 1446, 1447, 1448, 1449, 1450, 1451, 1452, 1453, 1454, 1455, 1456, 1457, 1458, 1459, 1460, 1461, 1462, 1463, 1464, 1465, 1466, and 1467 all of 1979 also have been filed by the same appellants against the same National Insurance Company and the claimants in Motor Accident Claim Petitions Nos. 265, 266, 270, 273, 274, 278, 299, 302, 303, 304, 306, 309, 310, 321, 322, 323, 325, 326, 311, 312, 313, 314, 316, 317, 318, 319 and 320 all of 1978 respectively claimants.

(3.) As all the Motor Accident Claim Petitions filed by the differents claimants for compensation in respect of the death of two persons Makna Siska and Magan Chhobla and injuries caused to the claimants in the same motor accident were consolidated, and decided by a common judgment by the learned Motor Accident Claims Tribunal on 28-2-1977, all the appeals and the Special Civil Application challenging the dismissal of the claim against the National Insurance Company are now being decided by this common judgment.