LAWS(GAU)-2005-8-24

CHANDRA SINGH Vs. GAYATRI DEVI

Decided On August 16, 2005
CHANDRA SINGH Appellant
V/S
GAYATRI DEVI Respondents

JUDGEMENT

(1.) These two appeals have arisen out of the award dated 21.12.2004, hereby two claim cases, namely, M.A.C. Case Nos. 35 and 36 of 2000 have been disposed of by the learned Member, Motor Accidents Claims Tribunal, Dimapur.

(2.) By this common judgment and order I propose to dispose of both the appeals, for on the request of learned counsel for the parties, both the appeals have been heard together inasmuch as the same have arisen out of the same accident and the findings in any of the two appeals may affect the outcome of the other appeal. M.A.C. Appeal No. 3 (K) of 2005:

(3.) This appeal has arisen out the claim application for compensation, which gave rise to M.A.C. Case No. 35 of 2000 aforementioned.