JATINDER KAUR Vs. GURMIT SINGH @ GOLLA

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are directed against the common final judgment and order dtd. 11/11/2014 passed by the High Court of Punjab and Haryana at Chandigarh in in FAO No. 343-A/1995,FAO No. 344-A/1995, FAO No. 345-A/1995, FAO No. 346-A/1995, FAO No. 347-A/1995, FAO No. 348-A/1995, FAO No. 349-A/1995, and FAO No. 350-A/1995. Brief facts of the case are stated hereinbelow:

(3.) On 2/9/1991, an accident took place between a Maruti Car bearing No. DDR 7098 driven by one Rajesh Kumar which was coming from Patiala towards Dehradun and a Truck bearing No. PJP 5425 coming from the opposite side driven by Gurmit Singh @ Gola in a rash and negligent manner resulting in the death of seven passengers of the Maruti Car viz. Harpreet Singh, Kitrishna Devi, Surinder Kaur, Shanky, Shally, Jasbir Singh and Rajesh Kumar (Driver). The rest of the two passengers viz. Bhupinder Singh and Jatinder Kaur sustained serious injuries.