SATYA PAL Vs. LAXMI MAL AND OTHERS

JUDGEMENT

(1.) Both these appeals assail the same judgment rendered by the learned Tribunal on 9.10.2012, hence are being taken up together for adjudication by this common verdict.

(2.) In the judgment under challenge, a compensation of L 28,13,000/- along with interest @ 6 per cent per annum with effect from the date of institution of the petition was granted and the liability to satisfy such award was fastened upon Satya Pal and Desh Raj jointly and severally. So these two appellants have preferred AO No. 384/2014 and 602/2012 respectively with the prayer to exonerate them from the liability and to shift the burden to satisfy the whole award on each other.

(3.) Accident occurred on 14.1.2008 at 6.30 PM when a motorcycle borne person, namely, Deepak Mall, aged 32 years, was dashed by the tractor no. HNQ-8388 in the outskirts of Dehradun city. Mr. Deepak Mall suffered serious injuries and he was brought dead to the Himalayan Jollygrant Hospital. So, his dependants/legal heirs instituted the claim petition no. 29/2008 seeking compensation to the tune of L 49,70,000, where against it was decreed for the amount as indicated above.