TULSI RAM THAKUR Vs. MOHINDER KAUR AND OTHERS

JUDGEMENT

(1.) These two appeals along with cross objection No. 136 of 2007, filed in FAO No. 216 of 2006, are arising out of the same accident and the issue involved is also the same, hence taken up together for disposal.

(2.) The facts of the case have been set out fairly fully in the impugned judgments and awards of the Tribunal below and for the purposes of these appeals, it is sufficient to set out the facts in its broad essentials.

(3.) Appellant-owner of the offending vehicle in both the appeals has questioned the impugned awards dated 1.4.2006, so far as these relate to recovery rights given to the insurer-respondent No. 6 herein, on the grounds taken into the memo of appeals.