K.MAHENDER Vs. M.A.HABEEB

JUDGEMENT

(1.) M.A.C.M.A No.918 of 2010 is filed by the owner of the offending vehicle against the Order dtd. 28/6/2008 in M.O.P No.988 of 2005 passed by the learned Chairman, Motor Accident Claims Tribunal (District Court), Ranga Reddy District at L.B. Nagar.

(2.) M.A.C.M.A No.935 of 2010 is filed by the owner of the offending vehicle against the Order dtd. 9/1/2008, in O.P No.990 of 2005 passed by the learned Chairman, Motor Accident Claims Tribunal-cum-IV Additional District and Sessions Judge's Court, Fast Track Court, Ranga Reddy District.

(3.) Since the appellant is same in both the cases and the appeals are filed against the same accident by the dependants of the two persons who died in the accident and the grounds raised in the above appeals are same, both these appeals are being disposed off by this common order.