MOHD HUSSAIN KHAN Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) C.R.P. No. 2478 of 2009 arises out of the order passed in I.A. No. 1076 of 2009 in O.P. No. 697 of 2006 dated 8-5-2009 and C.R.P. No. 2479 of 2009 arises out of the order passed in I.A. No. 1077 of 2009 in O.P. No. 697 of 2006 dated 8-5-2009.

(2.) Since these two revisions are connected and arising out of the same original petition, they are being dispose of by this common order.

(3.) Petitioners herein are claimants in the main O.P.