URMILA Vs. SATISH KUMAR

JUDGEMENT

(1.) BY this common order, I intend to dispose of two appeals bearing FAO No. 1955 of 1999 titled as, "Urmila v. Satish Kumar and anpther" and FAO No.1956 of 1999 titled as, "Neelu Gupta v. Satish Kumar and another", as the same have arisen out of the same award.

(2.) URMILA -owner of Maruti Car bearing registration No.DDQ -5398 filed claim petition No.82 of 1996 titled as, "Urmila v. Satish Kumar and another", claiming compensation to the tune of Rs.70,000/ - on account of damage caused to the said car in a motor vehicular accident.

(3.) THE case of claimants is that on 21.03.1996 at about 10:00 A.M claimant Neelu Gupta was going in her maruti car No.DDQ -5398 from Saharanpur to Chandigarh. When she reached near Sant Nischal Singh School, a bus bearing registration No.HNX -5973 of Haryana Roadways, Ambala Depot came from Jagadhari side. It was being driven in a rash and negligent manner by its driver Satish Kumar and hit the said maruti car and thereafter, the said bus hit a Hero Honda motorcycle bearing registration No.HNX -7300 and one cycle which were going on their correct side. Due to the impact of said accident, the maruti car was fully damaged.