BHANWAR LAL Vs. SURJEER SINGH

JUDGEMENT

(1.) SINCE these two appeals arise out of the same accident, they are being disposed of by common order.

(2.) BRIEF facts of the case are that on 3.7.1985 at about 12.30 p.m. when appellants, who are husband and wife, were returning from Ambabari to Brahmpuri on scooter bearing Registration No. RND 3481, the car bearing Registration No. RRG 8823 coming from opposite direction negligently collided with the scooter of appellants, as a result of which the appellants sustained injuries and their scooter was damaged.

(3.) AGGRIEVED by the aforesaid order, these appeals have been preferred.