MINOR RAGHAVENDRA Vs. Y. RUPENDRA KUMAR GUPTA

JUDGEMENT

(1.) Both these appeals arise out of the impugned common judgment and award dated 24.06.2008 passed in M.V.C. No. 359/2005 and M.V.C. No. 360/2005 by the MACT (I), Ballari, whereby the Tribunal dismissed both the claim petitions.

(2.) M.F.A. No. 21788/2009 is preferred by the claimant in M.V.C. No. 359/2005 while M.F.A. No. 21789/2009 is preferred by the claimant in M.V.C. No. 360/2005.

(3.) I have heard the learned counsel for the claimants and the learned counsel for the insurance company and perused the material on record.