HARIBEN RAVJIBHAI PATEL Vs. AZAZBHAI HASAMBHAI MAKARANI

JUDGEMENT

(1.) HEARD learned advocate Mr. H. M. Prachchhak on behalf of applicant (s) in both matters and learned advocate Ms. Megha Jani appearing for respondent-National Insurance Company in both matters. Respondent no. 1 is served but no appearance is filed for him. Respondent no. 2 is owner of vehicle who remained unserved.

(2.) THESE applications are filed with a prayer to condone delay of 403 days in filing First Appeals.

(3.) LEARNED advocate Mr. Prachchhak has submitted that Insurance Company has filed First Appeal Nos. 400 and 401 of 2006 against same award passed by Claims Tribunal, Ahmedabad. The applicants-original claimants are also challenging same award for enhancement of compensation.