(1.) First Appeal No. 1491 of 2015 is filed by the original claimant and First Appeal No.1541 of 2015 is filed by United India Insurance Company (original respondent No.2 and 3) against one and the same judgment and award passed by Motor Accident Claims Tribunal, Mukhed in Motor Accident Claim Petition No.795/2004.
(2.) Respondents Nos. 1(a) to (c) are the registered owner of tractor bearing registration No. MH-26-C-1982 and United India Insurance Company was the insurer of this tractor on the date and time of the accident. Respondent No.4 Bhanudas Ambaji Shankar was the registered owner of Trolley bearing registration No. MIB- 6366 (new registration No. MH-24-E-7500), which is also involved in the same accident, which took place on 05.11.1999 near Dhadakmal name plate of Halani to Mukramabad road at about 1.00 p.m.
(3.) These both appeals are disposed of by this common judgment.
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