UNION OF INDIA Vs. RAFIKBHAI ALLARAKHABHAI

JUDGEMENT

(1.) AS common question of law and facts arise in this group of appeals, they are being disposed of by this common judgment and order.

(2.) IN all these appeals respective appellants Union of India through General Manager, Western Railway, Bombay has challenged the impugned common judgment and order 30.9.2009 passed by the learned Motor Accident Claims Tribunal (Main), Surendranagar passed in C.M.A. Nos. 77 of 2001 to 80 of 2001 and C.M. A. Nos. 642 of 2003 to 652 of 2003, dismissing the said Civil Miscellaneous Applications.

(3.) THE facts leading to the present appeals in nutshell are as under: