ANIL MANUBHAI MEHTA Vs. ABDULBHAI JUSABBHAI

JUDGEMENT

(1.) These captioned First Appeals are filed challenging the common judgment and award dtd. 31/7/2009 passed by the learned Motor Accident Claims Tribunal-Main, Surendranagar in Motor Accident Claim Petition Nos.67 to 69 of 1998. The First Appeal No.4540 of 2010 is filed by the appellantsoriginal claimants of MACP No.67 of 1998 and First Appeal Nos.1180 of 2010 is filed by the appellant-Insurance Company and First Appeal 4541 of 2010 is filed by the appellants-original claimants of MACP No.68 of 1998.

(2.) Heard learned advocate Mr. Kiran C. Mehta for the appellant/s and learned advocate Mr. G.C. Mazmudar for respondent/s.

(3.) Since the issue involved in the captioned First Appeals are on the identical facts, upon the request of learned advocates for the respective parties, all appeals are decided together.