SHANKAR Vs. AMARJEET SINGH

JUDGEMENT

(1.) In these appeals, the appellants have challenged the common judgment dtd. 14/12/2018 passed in M.V.C.No.1981/2014 and M.V.C.No.1695/2014 respectively on the file of the I Additional Senior Civil Judge and Motor Accident Claims Tribunal No.VI, Vijaypur (hereinafter referred to as 'Tribunal' for short).

(2.) The parties will be referred with respect to their status before the Tribunal for the sake of convenience.

(3.) Briefly stated, the facts are that, the petitioners in M.V.C.No.1695/2014 were the wife and children of one Namadev Chalekar, the deceased. The petitioner in M.V.C.No.1981/2014 is one Shankar, the injured. The injured as well as the deceased met with an accident near Kazi Garage in Mangalweda, while the injured was riding the motor cycle bearing No.MH- 13/W-9914, which was hit by a Truck bearing No.HR- 55/N-1928. The deceased was the pillion rider of the motor cycle. The injured suffered compound fracture of left Tibia and Fibula and the deceased succumbed to injuries.