SUSHILA SINGH Vs. MAHADEV SINGH

JUDGEMENT

(1.) Since, both the appeals arise out of same award dtd. 13/8/2015, therefore, decided by this common order.

(2.) These appeals have been preferred by the Appellants/Claimants being aggrieved by the impugned award dtd. 13/8/2015 passed by the learned Chief Motor Accident Claims Tribunal, District-Raipur (C.G.) (hereinafter referred to as 'Claims Tribunal') in Claim Cases No. 24/2012 and 25/2012.

(3.) Sons of Appellant/Claimant No.1 Sushila Singh and brothers of Appellants/Claimants No.2 and 3 namely Suraj Singh and Prakash Singh aged about 26 years and 17 years respectively have died in motor accident on 28/2/2012. Before the Claims Tribunal, two separate claim petitions under Sec. 163-A of the Motor Vehicles Act, 1988 have been filed by the Claimants which was registered as Claim Case No.24/2012(on account of death of deceased Prakash Singh) and Claim Case No.25/2012 (on account of death of deceased Suraj Singh).