BALDEV SINGH Vs. DHARMINDER SINGH

JUDGEMENT

(1.) This judgment shall dispose of two first appeals against order i.e. FAO No. 5778 of 2009 and FAO No. 5779 of 2009, both titled Baldev Singh Versus Dharminder Singh etc., as the common questions of law and facts are involved.

(2.) For the sake of brevity, facts are being taken from FAO No. 5778 of 2009.

(3.) This appeal by Baldev Singh is directed against the award passed by the learned Motor Accident Claims Tribunal, Amritsar ( hereinafter referred to "the Tribunal") vide which claim petition filed by the claimants under Section 166 of the Motor Vehicles Act stands allowed.