MODI RAM Vs. KISHAN GIRI

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the above appeals are taken up and decided by this common order as the issue involved in these appeals is identical.

(2.) The present appeals have been preferred against the judgment and award dtd. 15/3/2010 passed by Motor Accident Claims Tribunal, Chittorgarh in Motor Accident Claim Case Nos. 188/2009, 187/2009, 183/2009, 184/2009, 185/2009 and 186/2009.

(3.) The above appeals have been filed by the owner of the vehicle on the ground that after adjudicating the claim petitions, learned Tribunal has fastened the liability on the owner of the offending vehicle to pay the compensation to the claimants.