KAILASH NATH SONKAR AND ANOTHER Vs. SALEEM AHMAD

JUDGEMENT

(1.) Looking into overall facts and circumstances of the case, delay in filing First Appeal From Order No.217 of 2001 is hereby condoned.

(2.) Since under challenge in both these First Appeals From Order is the judgment and order dated 21.12.2000, passed by the Motor Accidents Claim Tribunal/First Additional District Judge, Bahraich, whereby compensation of Rs.53,000/- (Rs. fifty three thousand) along with interest @ 12% has been awarded to the appellants of FAFO No.217 of 2001, namely, Kailash Nath Sonkar and Smt. Laxmi Devi against respondent therein Saleem Ahmad (who is the appellant in FAFO No.62 of 2001), under no fault liability, as contemplated under Section 140 of the Motor Vehicles Act, 1988, both the appeals are being decided by a common judgment and order which follows.

(3.) For the sake of clarity, Saleem Ahmad will be referred to as the appellant and Kailash Nath Sonkar and Laxmi Devi shall be referred to as respondents in this judgment.