J.R. Goyal, J. - (1.) - Since, these two appeals arise out of the same accident, they are being disposed of by common order.
(2.) Brief facts of the case are that on 03.07.1985 at about 12.30 pm when appellants who are husband and wife, were returning from Ambabari to Brahmpuri on scooter bearing registration No. RND 3481, the car bearing registration No. RRG 8823 coming from opposite direction negligently collided with the scooter of appellants, as a result of which the appellants sustained injuries and their scooter was damaged.
(3.) Appellant Bhanwar Lal filed Claim Petition No. 108/1986 and appellant Smt. Sribala filed separate Claim Petition No. 109/1986 before the Motor Accident Claims Tribunal, which were dismissed on the ground that the policy submitted, of the car, was not genuine and it was also not proved that the car was owned by respondent No. 2 M/s Prahlad and Company and was driven by Respondent No. 1 Surjeet Singh.;