ANAND KUNWAR Vs. CHAITRAM BEHRA

JUDGEMENT

(1.) These the two appeals arises by a common order dated 22/04/2009 passed by the learned Motor Accident Claims Tribunal, Raigarh in Claim Case Nos.32/2007 and 23/2007. Both these appeals have been filed by the claimants where vide the impugned award, their claim applications has been rejected by the Tribunal.

(2.) Mac No.1441/2009 arises out of the Claim Case No.32/2007 and MAC No.1439/2009 arises out of the Claim Case No.23/2007. The Claim Case No.32/2007 is in respect of death of the deceased Puniram Kunwar and the Claim Case No.23/2007 is in respect of death of the deceased Chamarsingh Yadav.

(3.) The vehicle involved in the accident is the Tractor and Trolley bearing registration No. CG-13-A-3705 and CG-13-A-3706 which was owned by the respondent-Chaitram.