KAILASH AND OTHERS Vs. AHMED AND OTHERS

JUDGEMENT

(1.) This order shall also govern the disposal of M.A. Nos. 342/06, 344/06, 376/06, 379/06, 2405/06 and 2406/05 as all the appeals are arising out of one accident and all the claim petitions have been disposed off by one award.

(2.) In M.A. Nos 342/06, 344/06, 376/06 and 379/06, Mr. L.N. Soni is Counsel for the respondent No. 3, Insurance Company while in M.A. Nos. 2405/05 and 2406/05, Mr. Iqbal Ahmed is the Counsel for claimants/ appellants while in other appeals Mr. Vishal Verma is the Counsel for appellants/claimants.

(3.) All the claim cases mentioned here in above were decided vide award dated 28th Oct., 2005 by IV M.A.C.T., Mandsaur.