MADHAV SINGH Vs. RATNA

JUDGEMENT

(1.) This order shall also govern the disposal of M.A. Nos. 2065, 2067, 2068, 2069, 2070 and 2071 of 2007 and also Civil Revision Nos. 241, 242, 243, 244, 245, 246, 247, 248, 249, 250, 251, 252, 253, 254 and 255 of 2007 as in all the appeals/revisions the impugned award is dated 23.3.2007 passed by II A.M.A.C.T., Jhabua.

(2.) In all the cases appellant, respondent Nos. 2 to 4 and claimants are the parties. In all the cases the claimants are different and other parties are one and the same. Since in all the cases the point involved is one and the same, therefore all the appeals and revisions are being decided by one order. In all the revision petitions the delay is of 32 days for which separate applications for condonation of delay are filed in each of the petition. All the appeals are in time. Since the question involved is identical and the appeals filed by the appellant is in time and sufficient ground is made out in the application for condoning the delay, hence the application is allowed and delay is condoned.

(3.) Heard on merits. Short facts of the case are that claimant who is respondent No. 1 filed a claim petition before learned