ORIENTAL INSURANCE COMPANY LIMITED Vs. WIDOW ASHIYANABANU

JUDGEMENT

(1.) Upon request made by learned counsel for both the sides that since the present appeals are arising out of common judgment and award dated 14.7.2005 passed by the M.A.C.T., Rajkot at Gondal, the appeals may be heard together and disposed of by common judgment.

(2.) The present appellants being aggrieved and dissatisfied by the impugned judgment and award passed by the M.A.C.T. (Aux.), Rajkot at Gondal on 14.7.2005 in M.A.C.P. Nos.143 of 2000, 1062 of 1999, 1298 of 2000 and 1299 of 2000 have preferred the present First Appeals.

(3.) The short facts of the present case are as under:-