FRANCISCA LUIZA ROCHA Vs. PALANIVEL GAUNDER AND ORS.

JUDGEMENT

(1.) These two appeals are arising out of the judgment and award passed by the Motor Accident Claims Tribunal, Mapusa, dated 21.05.2012 passed in Claim Petition Nos. 88/2008 and 89/ 2008 respectively.

(2.) The parties are referred to their original status.

(3.) The brief facts leading to the above two appeals may be summarized as follows :