HARDEVSINH SARDARSINH VAGHELA Vs. GAURIBEN

JUDGEMENT

(1.) BY way of these appeals, the appellant has challenged judgement and award dated 13.04.1999 passed by the Motor Accident Claims Tribunal (Auxiliary), Fast Track Court No.1 at Viramgam in MACP No. 1321 of 1999 and MACP No. 1322 of 1999 whereby the tribunal has awarded compensation of Rs. 5,05,000/- to the claimants of MACP No. 1321/1999 and Rs. 1,65,500/- to the claimants of MACP No. 1322/1999.

(2.) BRIEF facts of the case are that:

(3.) IN view of dismissal of first appeals, civil applications will not survive. Hence, the civil applications stand disposed of.