PARMILA Vs. RAJENDER

JUDGEMENT

(1.) Heard.

(2.) Delay condoned.

(3.) The present special leave petition has been preferred against common judgment and final order dtd. 26/3/2019 passed by the High Court of Punjab and Haryana at Chandigarh[Hereinafter, referred to as "High Court".] in FAO No. 3041 of 2013, which came to be decided along with FAO No. 3040 of 2013, whereby both the appeals were dismissed and the award dtd. 28/9/2011 passed by the Motor Accident Claims Tribunal, Bhiwani[Hereinafter, referred to as "Tribunal".], in Claim Petition Nos. 53 of 2009, 48 of 2011, and 49 of 2011, came to be affirmed.