MOHANLAL SINHA Vs. VENKAT LAXMI

JUDGEMENT

(1.) The present four appeals arise out of two claim cases decided by a common award.

(2.) Challenge is to the award dated 9.10.2015 passed by the Additional Motor Accident Claims Tribunal (F.T.C.), Dhamtari, District Dhamtari, in Claim Case No. 55/2013 and Claim Case No. 56/2013.

(3.) M.A.(C) No. 56/2016 and M.A.(C) No. 1614/2015 pertains to Claim Case No. 56/2013 in respect of death of deceased-Raghav. M.A.(C) No. 55/2016 and M.A.(C) No. 1622/2015 arise out of Claim Case No. 55/2013 in respect of death of deceased-Satyababu.