NATIONAL INSURANCE CO LTD Vs. OM PARKASH

JUDGEMENT

(1.) By this common judgment, first appeal bearing F.A.O. No. 477 of 1996, titled 'National Insurance Company Limited v. Om Parkash and Ors.' and Cross Objection No. 83-CII of 1997 filed by the claimants, against order dated 3.11.1995 passed by the Motor Accident Claims Tribunal, Hisar (hereinafter to be referred as, 'the Tribunal') shall be decided together.

(2.) Before the issue raised in the appeal and the cross objections are dealt with, brief resume of the fact is required to be noticed: Anand Kumar, son of Om Parkash and Santra Devi, claimant-respondents No. 1 and 2 to the appeal, died in an accident on 3.11.1993.

(3.) The Tribunal framed the following issues: