SITA DEVI Vs. SHAILENDRA KUMAR SINHA

JUDGEMENT

(1.) In these appeals filed by the same appellant, since common question of law and facts are involved, they have been heard together and are being disposed of by this common order.

(2.) M.A. No. 255 of 2005 is directed against the judgment and the order dated 18.7.2005 passed by the Motor Accidents Claims Tribunal, Ranchi, whereby he has held that since the main application under section 166 of the Motor Vehicles Act (in short 'the Act') has been finally disposed of, no order need be passed on the application under section 140 of the Act.

(3.) M.A. No. 250 of 2005 is directed against the judgment and the award dated 9.9.2005 passed by the same Motor Accidents Claims Tribunal under section 166 of the Act whereby he has dismissed the claim application filed by the appellants.