ORIENTAL INSURANCE CO. LTD Vs. MITESHKUMAR GHEVARCHAND JAIN

JUDGEMENT

(1.) The judgment and award delivered in MACP No.1638 of 1998 passed by the learned MACT, City Civil Court, Ahmedabad has been assailed by the respective appellants by filing respective first appeals.

(2.) Since both the first appeals arise from the one and the same judgment and award, with consent of learned advocates for the parties, they are being disposed of by this common order.

(3.) First Appeal No.3199 of 2013 is filed by the appellant - Oriental Insurance Company challenging the impugned judgment and award inter alia on various grounds. Whereas, First Appeal No.143 of 2014 is filed by the appellant - original claimant Milteshkumar Jain on the ground that the learned Tribunal has granted the amount on the lower side.