SAMBHAJI PANDITRAO SURYAWANSHI Vs. PRAKASH

JUDGEMENT

(1.) Since both these appeals are arising out of one accident, I have heard common arguments in both the appeals and I deem it appropriate to decide these appeals by a common reasoning.

(2.) Original Respondents No.1, i.e. Driver as well as owner of the Ape Auto rickshaw bearing registration No. MH-26 G-5696, has preferred these appeals. In First Appeal No. 3810/2016 challenge is to the Award passed by Motor Accident Claims Tribunal at Kandhar (herein after referred to as the Tribunal) in MACP No. 26/2014 decided on 28th April, 2016; whereas First Appeal No. 4276/2016 arises out of the judgment and award passed by the said Tribunal on the same day in MACP No. 27/2014.

(3.) Respondent No.1 in both these appeals are husband and wife in relation. Both were injured in a vehicular accident happened on 12th August, 2013.