OM PRAKASH Vs. GOPAL MEGHWAL

JUDGEMENT

(1.) These appeals are preferred against the judgment and award dated 09/08/2017 passed by learned Motor Accident Claims Tribunal, Bhilwara in claim case Nos.230/2014, 228/2014, 229/2014, 227/2014, 234/2014, 231/2014, 235/2014, 236/2014& 232/2014 on behalf of the appellants/claimants who suffered various injuries on account of the accident occurred on 12/09/2013.

(2.) The Tribunal, after framing the issues, evaluating the evidence on record and hearing counsel for the parties, decided the claim petitions of the appellants/claimants.

(3.) Heard learned counsel for the parties.