CHANDRAHAS SAHU Vs. AASMAT BAI

JUDGEMENT

(1.) These are the two appeals filed by the owner under Section 173 of the Motor Vehicles Act assailing the award dated 02/04/2009 passed in two different Claim Cases i.e. Claim Case No.64/2007 and Claim Case No.94/2007 decided by the 8th Additional Motor Accidents Claims Tribunal, Raipur.

(2.) The brief facts relevant for adjudication is that, the accident took place on 29/04/2007 from the Tractor bearing registration No.CG-04-DA-0735 with the Trolley bearing registration No.CG-04-D-2704.

(3.) The appellant No.1 is the owner of the Tractor, the appellant No.3 is the owner of the Trolley and the appellant No.2 is the person who was driving the Tractor on the date of the accident. The Tractor was insured with the New India Insurance Company Limited and the Trolley was insured with the National Insurance Company Limited.