MANOHAR Vs. NAAZPARAVEEN ABDULKARIM DAKANI

JUDGEMENT

(1.) These two appeals arise out of a judgment and award passed in M.V.C. No.330/2014 passed by the Fast Track Court-I I and Addl. M.A.C.T., Belagavi dated 16.01.2015 (hereinafter referred to as the Tribunal , for the sake of brevity).

(2.) For the sake of convenience, parties are referred to as per their status before the Tribunal.

(3.) Though both the appeals arose out of a single incident of road traffic accident, they are clubbed together, heard and disposed off finally.