LAWS(J&K)-2014-7-12

MOHAMMAD JAMAL BHAT Vs. J&K BANK LTD

Decided On July 15, 2014
Mohammad Jamal Bhat Appellant
V/S
JAndK Bank Ltd. Respondents

JUDGEMENT

(1.) THE issues involved in these Appeals being similar and the Claim Petitions, having been decided by a common order, same are taken up for disposal together.

(2.) THE Motor Accidents Claims Tribunal, Srinagar, (for short MACT), has dismissed 11 Claim Petitions by one common order dated 29 -08 - 2013, holding them not maintainable.

(3.) IN the Claim Petitions, the MACT, framed as many as 07 issues. Issue No.04, which was taken as preliminary legal issue and on the basis of which, the Claim Petitions were dismissed, is taken note of :