SHARFUNNISA Vs. RAHAMAN

JUDGEMENT

(1.) The claimants are before this Court calling in question the judgment and award dated 06.10.2009 made by MACT-II, Davangere whereby the claim petition in M.V.C.No.679/2006 and M.V.C.No.682/2006 have been dismissed.

(2.) The brief facts of the case are:

(3.) Since both the claim petitions i.e., M.V.C.No. 679/2006 and M.V.C.No. 682/2006 having arisen from the same alleged accident and trial of the claim petitions having been held jointly and a common judgment and award having been passed, these appeals are taken up together for final disposal with the consent of the Bar.