HDFC ERGO GENERAL INSURANCE COMPANY LTD. Vs. DELETED

JUDGEMENT

(1.) All the 3 appeals arise out of the same accident and the evidence is also almost similar in all the 3 appeals and therefore, all the appeals were heard together. First Appeal no.2402 of 2018 arises out of the judgment and award dated 11.11.2016 rendered by MAC Tribunal, Banaskantha at Palanpur in MACP no.321 of 2010, First Appeal no.2403 of 2018 arises out of the judgment and award dated 11.11.2016 rendered by MAC Tribunal, Banaskantha at Palanpur in MACP no.389 of 2010 and First Appeal no.2432 of 2018 arises out of the judgment and award dated 11.11.2016 rendered by MAC Tribunal, Banaskantha at Palanpur in MACP no.381 of 2010.

(2.) With consent of the learned advocates appearing for the respective parties, the appeals are taken up for final disposal forthwith.

(3.) Heard Mr. Vibhuti Nanavati, learned advocate for the appellants in all the 3 appeals, Mr. Vishal C. Mehta, learned advocate for respondent no.2 in First Appeal no.2402 of 2018, Mr. R.P. Raval, learned advocate for respondent no.5 in all the 3 appeals and Mr. Kaash Thakkar, learned advocate for the original claimants in all the 3 appeals. By an order dated 12.7.2018, record and proceedings were called for.