DHANJI NANJI BUDHABHATTI Vs. RADHABEN

JUDGEMENT

(1.) THE present appeals are directed against the common judgment and award passed in MAC Petitions No. 347/83, 348/83 and 354/83 dated 10.4.1989 by learned MAC Tribunal (Main) Kutch.

(2.) AS the facts and the evidence on record are common and identical all these three appeals as well as respective cross objections are disposed of by this common judgment. The parties are described as per their position in the Tribunal for the sake of brevity.

(3.) BEING aggrieved by the said judgment and award, the driver of the Mobile Motor Van as well as owner i.e. Bank of India, Bhuj branch and the Insurance Company have jointly preferred these appeals.