KANKUBEN PURSHOTTAMDAS PATEL Vs. LILABHAI KARSANBHAI PATEL (DELETED)

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the common judgment and award dated 27.12.2007, passed by the Motor Accident Claims Tribunal (Aux), Gandhinagar, in MACP Nos. 1781 and 1782 of 1993, the claimants have preferred this appeal under Section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as the "Act").

(2.) Both these appeals relate to the same accident and same set of evidence have been adduced before the Tribunal and hence, both the appeals were heard together and are disposed of by this common judgment and order.

(3.) The facts and evidence in MACP No. 1781 of 1993 is made the basis of this common judgment and order.