OWNER OF ST BUS Vs. REKHABEN ALPESHKUMAR BAROT

JUDGEMENT

(1.) Heard learned advocate Ms.Bhatt for the appellants and learned advocates Mr.Mazmudar, Mr.Karia and Mr.Mishra for the concerned Respondent/s. Perused the record.

(2.) Both these appeals are arising out of the same accident and since they were disposed of by the Tribunal by common judgment and award dated 25.5.2016, they are heard together by this common judgment.

(3.) Incidentally, though claim petitions are different, the parties are common in both the petitions and appeals because both the claim petitions are filed by the widow mother and minor son and brother respectively of the deceased victims of the accident who are father and son. Thereby, husband and minor son of the main applicant in both the appeals have expired in the same accident.