RANA NARANSINGH MANGALSINH Vs. RANA GANUBHA DOSUBHA

JUDGEMENT

(1.) Rule. Mr Sunil B Parikh, learned advocate waives service of Rule for the respondent. At the request of the learned advocates for the parties, these matters are taken up for final hearing today.

(2.) This group of four petitions is directed against common order passed by the MAC Tribunal (Auxiliary) No.1, Ahmedabad Rural dated 24.11.2006 in Civil Misc. Application No.845 of 1989 in MAC Petition No.917 of 1986, hence they are heard together and are being disposed of by this common judgment.

(3.) The claim petitions were filed for obtaining compensation for the injury suffered by the petitioner in a vehicular accident. The said petitions were dismissed for default on 16th January 1999. Later on, the petitioner filed application i.e. after about six months requesting the Tribunal to restore the main claim petitions on the file for ther disposal on merits. These applications have been rejected by the Tribunal as stated above by the impugned order. The impugned order has been passed on the ground that the petitioners have not been able to show the sufficient cause and the petitioners have not preferred separate application praying for condonation of delay.