(1.) Mr.Rakesh Patel, learned counsel has tendered the copy of the death certificate of appellant No.4 - Sankuben Wd/o. Ganeshbhai Hedubhai Chaudhari issued by the Competent Authority, which is taken on record. Mr.Patel, learned counsel seeks permission to delete appellant No.4. Permission sought for is granted. The appellant No.4 is deleted.
(2.) The First Appeal No.2459 of 2010 is filed by the appellants - original claimants seeking enhancement of the compensation amount awarded by the Motor Accident Claims Tribunal (Aux.II), Mehsana (hereinafter referred to as "the Tribunal) in Motor Accident Claims Petition No. 518 of 2006 and First Appeal No.2937 of 2010 is filed by the appellant - Insurance Company against the quantum and negligence.
(3.) Since, the first appeals arise out of the same judgment and award, the same is heard and decided together by this common judgment and order.
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