KUNTI DEVI Vs. SHREE BAJRANGBALI TRANSPORT

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The learned counsel for the parties agree that both these appeals can be disposed of by a common judgment and order, as they challenge the judgment and Award dtd. 22/7/2016 in MV Claim Case No. 52 of 2013, passed by the Motor Vehicle Accident Claims Tribunal, Giridih.

(3.) The Misc. Appeal No. 557 of 2016 is preferred by the original claimants, seeking, inter alia, enhancement of compensation and Misc. Appeal No. 594 of 2016 is preferred by the owner of the motorcycle involved in the accident, contending that there was no evidence to establish that the deceased driver was negligent and therefore, no liability should have been fastened upon the owner of the motorcycle.