BHAGWAT ASARAM SHERKAR Vs. BABASAHEB DADARAO GHULE

JUDGEMENT

(1.) All these Appeals involve common question of law, as such are decided together.

(2.) The appellants in First Appeal Nos. 496 of 2009 and 2762 of 2009 are the original claimants, whereas the appellant in First Appeal No. 1429 of 2010 is the original opponent/owner of the offending vehicle.

(3.) First Appeal Nos. 496 of 2009 and 1429 of 2010 are arising out of the same Award passed by the Motor Accident Claims Tribunal. Beed [ For short, 'Tribunal' ].