JUDGEMENT
R.M.CHHAYA, J. -
(1.)Being aggrieved and dissatisfied with the impugned judgment and award rendered by the Motor Accident Claims Tribunal (Auxi II), Mehsana in MACP Nos. 556 of 2008 to 559 of 2008, which has been partly allowed by the Tribunal by impugned common judgment and award, the appellants- claimants have preferred four different appeals under Section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as the "Act").
(2.)The set of evidence adduced by the appellants- claimants as well as respondent Insurance Company before the Tribunal is common, all the claim petitions were heard together and have been disposed of by the common judgment and award. The four appeals were heard together and are disposed of by this common judgment.
(3.)The facts as narrated in the First Appeal No. 4579 of 2010 arising out of MACP No. 556 of 2008 are made basis of this judgment and order.
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