SAKET Vs. SMT. NAXCHATRO DEVI AND OTHERS

JUDGEMENT

(1.) - All these appeals have arisen out of the same accident, nonetheless judgments were rendered separately for awarding the compensation to the injured appellant Saket as well as to the dependents of deceased Nitin and Hari Shankar, so, these are being taken up together for adjudication by this common verdict.

(2.) The facts of the accident are common. Shorn of unnecessary details, these are being reproduced as under.

(3.) Injured Master Saket along with the deceased Hari Shankar, Nitin and the claimants Km. Anshu and Smt. Uma (daughter and widow of Mr. Hari Shankar) were travelling by Matiz Car No. UP07-3438 from Doon to Chandigarh on 24.12.2000. The car was being driven by Mr. Hari Shankar. At around 1.30 PM, such car was dashed by Armada Jeep No. PB11J-1030, which was attempting to overtake the car. As a result of this accident, Mr. Saket became seriously injured inasmuch as his both legs got fractured. Mr. Hari Shankar and Mr. Nitin also got seriously injured and they succumbed to their injuries at some later point of time.