ISHWARI BAI Vs. RAJENDRA KUMAR DEWANGAN

JUDGEMENT

(1.) List is being revised. Case called out. No one is present for the respondent. Heard finally. Order dictated in open court. M.A. Nos. 362 and 363 of 2010 are being disposed of by this common order as both the appeals arise out of the same accident. These appeals have been preferred against award dated 13.1.2010 passed by the Twelfth Additional Motor Accidents Claims Tribunal, Durg in Claim Case Nos. 76 and 77 of 2009 dismissing the claim petitions.

(2.) Brief facts of the case are as under:

(3.) We have perused the record of the Tribunal. Important questions which arise for decision-making in the instant appeal are: