SITA DEVI Vs. MUNNE

JUDGEMENT

(1.) Since the issues in both the aforementioned appeals and the order under challenge are same, except the fact that in MAC. Appeal No. 425/2012, the deceased had died at Haldwani, Uttrakhand, though the parents of the deceased/appellants are also staying at Delhi at the same address on which the appellants in MAC Appeal No. 424/2012 are residing, therefore, this Court has decided to dispose of both the appeals by this common judgment.

(2.) The present appeals have been preferred against the impugned order dated 27.03.2012, whereby the claim petitions filed by the appellants were dismissed by the learned Tribunal on jurisdiction.

(3.) Admittedly, the accident took place on 06.02.2001 at Pant Nagar, Uttrakhand when Tractor bearing No.UP-25Z-0956 came from opposite direction at a very high speed, driven rashly and negligently, which hit the motorcycle of the deceased, as a result of which, both the occupants were fell down on the road and were grievously injured.