PRAGJIBHAI BHAGVANBHAI KANZARIYA Vs. RAJUBHAI RAMSINGHBHAI PARMAR

JUDGEMENT

(1.) The present First Appeals, under Sec. 173 of the Motor Vehicles Act, 1988, are preferred by the appellant/s - original claimant/s - the present appellants, being aggrieved and dissatisfied with the impugned common judgment and award dtd. 31/7/2018 passed by the Motor Accident Claims Tribunal, Main, Surendranagar in Motor Accident Claim Petition Nos.117 of 2015 to 129 of 2015, and M.A.C.P. Nos. 143 of 2015 and 165 to 166 of 2015, by which the learned Tribunal has awarded compensation to the claimants as stated in the impugned judgment and award to the claimant/s, holding the opponent no.2-owner liable to pay the compensation and exonerated the opponent no.3-insurance company.

(2.) As common question of facts and law are involved in the present first appeals, with the consent of learned advocates for the parties, all these appeals are disposed of by this common judgment. The parties are referred to as per their original status before the learned Tribunal for the sake of convenience.

(3.) Brief facts of the case are as under: