VINIT KUMAR MATHUR,J. - (1.) Applications for dispensing with the certified copies are allowed.
(2.) With the consent of the parties, all the above appeals are being decided finally by this common order as they arise out of the same accident in question.
(3.) The present appeals have been filed against the judgment and award dated 08.01.2020 passed by Motor Accident Claims Tribunal (Labour Court Industrial Disputes Tribunal), Bikaner in Motor Accident Claim Case Nos. 249/2012, 345/2012, 62/2013, 59/2013, 60/2013 & 61/2013.;