MUNEER Vs. ANTIKABAI

JUDGEMENT

(1.) Heard learned advocates appearing for the parties.

(2.) These appeals can be conveniently disposed of by passing a common judgment and order as the challenge in these appeals is to a common judgment and award passed by the learned Member of the Motor Accident Claims Tribunal in two separate claim petitions filed under Section 110-A of the Motor Vehicles Act, 1939.

(3.) With a view to appreciate the submissions made by the learned counsel appearing for the parties, it will be necessary to refer to the facts of the case in brief.