SHANTILAL DAHYABHAI VALA Vs. CHATURBHAI DANABHAI

JUDGEMENT

(1.) All these three appeals are arise from a common judgment and order dated 7th May 2005 passed by the learned M.A.C.T. (Aux.) Ahmedabad (Rural), Ahmedabad in M.A.C.P. Nos. 1195/1994, 1104/1994 and 1140/1994.

(2.) Brief facts of these appeals are as under:

(3.) The claimants, in their petitions, stated the income, age, injury received by the deceased/injured, expenses incurred in medical treatment, pain, shock, agony, suffered by them and on other heads requested to pass an award in their favour as prayed in their respective claim petitions.