RASIKBHAI KANTIBHAI PARIKH Vs. RANJANBEN KESARICHANDRA SHAH

JUDGEMENT

(1.) Rule. Mr. MTM Hakim, learned advocate for respondent waives service of rule. Since both these petitions arise from the same proceedings, they are heard together and now they are being disposed of by this common judgment.

(2.) In Special Civil Application No. 14082/2007 the petitioners have prayed for quashing order dated 20/10/2006 passed below application Exh. 28, copy whereof is annexed at Annexure-G to the petition, whereby the application of the petitioners for recalling the order dated 29/5/2006 passed by the Motor Accident Claims Tribunal [Aux.], Vadodara in M.A.C. Petition No. 218/2005, is rejected. Special Civil Application No. 14083/2007 is filed praying for quashing and setting aside the order dated 29/5/2006 passed in M.A.C. Petition No. 218/2005 below application Exh. 6 by the same Tribunal passing interim award under section 140 of the Motor Vehicles Act [MV Act] and granting interim compensation of Rs.25,000/- to the respondent.

(3.) Having perused the record of the petitions and having heard Mr. NK Majmudar, learned advocate for the petitioners and Mr. MTM Hakim, learned advocate for respondents, it appears that the following directions will serve the purpose of the petitioners :