NANDLAL Vs. MAHAVEER SYNTHETICS

JUDGEMENT

(1.) The present misc. appeals arise out of the same accident involving similar facts, therefore, they are being decided together by this common judgment.

(2.) Appeal No. 467/2001 arises out of the MACT Claim Case No. 456/94 decided on 09/01/2001 for the payment of compensation on account of the death of Anil who was the son of the appellants, whereas Appeal No. 466/2001 arises out of the MACT Claim Case No. 457/1994 decided on 09/01/2001 wherein the appellant Nandlal prayed for compensation to be paid to him for having suffered injuries in the accident.

(3.) In pursuance of the two claim petitions preferred before learned Motor Accident Claims Tribunal, Bhilwara being Claim Case No. 456/94 (for the death of Anil) and 457/94 (for the injuries suffered by Nandlal), learned Tribunal framed seven issues.