RAJA RAM YADAV Vs. RAM CHARAN YADAV

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) These two appeals arises out of the same accident and therefore, both the appeals are being decided by a common judgment.

(3.) First Appeal From Order No. 273 of 2014 As per Civil Misc. Correction Application No. 2 of 2019, decided on 28TH May, 2019 has been preferred by the appellants (Raja Ram Yadav @ Raja Yadav and others) challenging the judgment and order dated 31.8.2009 passed by the Motor Accident Claims Tribunal/Additional District Judge, Court No. 4 Azamgarh in Motor Accident Claim Petition No. 276 of 2000, whereby the claim petition of the appellants claiming the compensation for death of one Laljeet Yadav has been rejected.