SUKHDEV SINGH Vs. VINOD KUMAR

JUDGEMENT

(1.) ADMIT.

(2.) The matter being short and since common questions of law and facts are involved in both these appeals, with the consent of the parties they have been heard together and disposed of by this order.

(3.) These appeals are directed against the judgment of the Motor Accident Claims Tribunal whereby the claim petitions filed by the appellant for compensation for the death of his wife and son in a road accident alleged to have been caused by the rash and negligent driving of the offending bus were dismissed by the Tribunal on the ground that the appellant had not been able to prove that the offending bus was involved in the accident. A few facts relevant for deciding these appeals are:-