DAIBAI ED/O HAMIR VALJI Vs. KANTIDEVI RAJKUMARSINH

JUDGEMENT

(1.) AT the request of the learned advocate for the appellant and with the consent of learned advocate appearing for the insurance company, the first appeals are taken up for final hearing.

(2.) THESE two appeals are filed by the claimants in M.A.C.Petition Nos.32 of 1984 and 33 of 1984 being aggrieved by judgment and award dated 26.4.1993 passed by M.A.C.Tribunal (Main), Vadodara.

(3.) M .A.C.Petition Nos.32 of 1984 and 33 of 1984 were disposed of by common judgment and award in M.A.C.Petition Nos.34 of 1984, 915 of 1985, 276 of 1986 and 294 of 1985.