SURAJ MUKHI Vs. SUNIL GARG

JUDGEMENT

(1.) Heard Sri Ram Singh, learned counsel for the appellants and Sri Radhey Shyam, learned counsel for the respondent-Insurance Company and Sri Vinay Kumar Pandey, learned counsel for the owner of the offending vehicle.

(2.) Both these appeals arise out of the same accident causing death of the Sunil and Manoj Kumar. First Appeal From Order No. 4118 of 2018 (arising out of MACP No. 770 of 2014) has been preferred by the legal heirs of the deceased-Sunil and First Appeal From Order No. 4117 of 2018 (arising out of MACP No. 771 of 2014) has been preferred by the legal heirs of deceased-Manoj Kumar. Both these appeals challenge the judgment and award dtd. 24/9/2015 passed by Motor Accident Claims Tribunal/Additional District Judge, Court No. 6, Aligarh.

(3.) As the issues which are to be decided can be decided from the perusal of the judgment impugned and certain documents appended with memo of appeal and as the matter is very old, we dispense with record and decide the same by consent of the parties.