FATIMA Vs. FAYAZ AHMAD BEIGH

JUDGEMENT

(1.) THIS judgment will dispose of CIMA Nos. 119 and 114 of 1999 arising out of the award passed by Motor Accidents Claim Tribunal (hereinafter to be referred to as "the Tribunal") dated 30th September, 1999 dismissing the claim petition.

(2.) THE relevant facts for the disposal of these appeals are:

(3.) AFTER recording the evidence of the parties, the learned Tribunal decided all the issues against the claimants and dismissed the claim petition, aggrieved by which the present appeals have been preferred.