JAGRUTI MILIND NAIK Vs. SHEKH NAJEER SHAIKH KABIR

JUDGEMENT

(1.) These appeals are arising from the same and one accident, though by way of different judgment and award passed by the Member M.A.C.T., Jalgaon in M.A.C.P. Nos. 521/2007, 522/2007 and 523/2007.

(2.) Feeling aggrieved by the impugned judgment and award passed by the Member, M.A.C.P. Jalgaon in M.A.C.P. Nos. 521/2007, 522/2007 and 523/2007, the original claimants have preferred first appeal Nos. 1801/2015, 1799/2015 and 1800/2015. Whereas, the National Insurance Company Ltd. has preferred first appeal Nos. 1823/2014, 1822/2014 and 1825/2014 Hence, these six appeals are being disposed of by common judgment.

(3.) Facts giving rise to these appeals are as under: