MONA KUMARI DOKANIA Vs. SURENDER KUMAR SINGH

JUDGEMENT

(1.) The petitioner in this case is a minor and still waiting for just and fair compensation for the loss of her family which included her parents and two minor siblings in an accident. She had filed Suit Nos. 55/2006, 56/2006, 57/2005 and 58/2005 under Section 166 and 140 of Motor Vehicle Act, 1988 (hereinafter referred to as the Act).

(2.) All the suits were disposed of by the tribunal vide its common order dated 3rd November, 2007.

(3.) Since the appeals are resulted out of a common order of the Tribunal, the same are disposed of vide this common order.