KOILI BAHALIA Vs. BIJAY KUMAR DAS

JUDGEMENT

(1.) Since these two appeals are directed against two similar orders, both of them are taken up together and are disposed of by this common judgment.

(2.) IN both the matters, the Motor Accident Claims Tribunal rejected the applications of the claimant -appellant under Section 140 of the Motor Vehicles Act, 1988, for payment of compensation under no -fault liability, as envisaged in Section 140 of the Act. The Tribunal has observed that the names of the deceased had not been indicated in the FIR and the Final Form and as such, it was difficult on the part of the Tribunal to find out as to whether the deceased under both the cases had died on account of the accident in question. - -

(3.) SUBJECT to the aforesaid direction, both the appeals are disposed of. There will be no order as to costs.