RADHEY SHYAM Vs. SUNDER SINGH

JUDGEMENT

(1.) The Court of learned Motor Accident Claims Tribunal, Rohtak vide a consolidated Award dtd. 6/3/2001 disposed off claim petitions bearing No.5 of 2000 titled 'Radhey Shaym and another vs. Sunder Singh and others' and another petition No.6 of 2000 titled 'Maya Devi and another vs. Sunder Singh and others' under Sec. 166 of the Motor Vehicles Act, 1988 (in short, 'the Act') and as a consequence of the same had allowed both the claim petitions and awarded Rs. 1.00 lakhin petition No.5 of 2000 and Rs. 80,000.00 in claim petition No.6 of 2000 along with interest at the rate of 9% per annum from the date of filing of the petitions till realization. The same is subject matter of challenge in these two first appeals against order filed by claimants Radhey Shyam and Maya.

(2.) Since in both these matters, common questions of law and facts are involved wherein similar evidence has come about necessitates their joint disposal together by way of this common judgment.

(3.) It is worthwhile to refer here that the initial records stood destroyed in the fire that engulfed the record room of this Court and thus, the present disposal is based on what remnants are available.