UMARBHAI NOORMOHMAD MEMON Vs. REVABHAI MADHABHAI PRAJAPATI

JUDGEMENT

(1.) AS common question of law and facts arise in these group of appeals arising out of common judgement and award passed by learned Tribunal, all these appeals are heard, decided and disposed of by this common Judgement and Order.

(2.) ALL these appeals are preferred by the common appellant original opponent No.2 owner of the vehicle involved in the accident challenging the impugned judgement and award dated 30/03/1982 passed in MACP Nos.304/1980, 305/1980, 306/1980, 198/1981 and 358/1981 and by which, learned Tribunal has exonerated the Insurance Company and passed the judgement and award against the appellant original Opponent No.2 - owner of the vehicle in question.

(3.) IN view of the above, all the Appeals fail and the same deserve to be dismissed and are accordingly dismissed. No order as to costs.