SANGHINI BHAGTAIN Vs. RAZA WARIS

JUDGEMENT

(1.) Heard the parties.

(2.) Both these appeals are filed by the same claimants in relation to an accident involving a Tanker bearing Registration No. UP 78B 7215.

(3.) M.A Case No. 243 of 2003 arises out of the order dtd. 17/4/2003 passed under Sec. 140 of the Motor Vehicles Act, in relation to Compensation Case No. 57 of 2002. M.A Case No. 62 of 2009 arises out of the judgment and award dtd. 21/11/2008 passed under Sec. 166 of the Motor Vehicles Act, 1988 from same compensation case being Compensation Case No. 57 of 2002. In both the impugned orders, the Tribunal has dismissed the claim application filed by the claimants.