GENERAL MANAGER, WESTERN COALFIELDS LTD. Vs. ANITA

JUDGEMENT

(1.) Since the facts of both these appeals are identical and similar, which arise out of the same motor vehicle accident, i.e. both deceased persons were sitting in the same Tata Sumo vehicle, they are being heard and disposed of together by this common judgment.

(2.) Both appeals arise from judgments dtd. 29/6/2012, passed by the learned Member, Motor Accident Claim Tribunal-3, Nagpur, (hereinafter referred to as "the Tribunal") in Claim Petitions Nos. 671 and 672 of 2012, respectively, whereby both petitions were allowed, being aggrieved by the same original respondent No.3 WCL, have preferred these appeals. For the sake of convenience, I would like to refer to the facts of First Appeal No.264/2017 and the parties are referred to as per their status in the claim petitions.

(3.) The facts of the cases in a nutshell are as under :