RANJIT KAUR Vs. JARNAIL SINGH

JUDGEMENT

(1.) These two appeals are directed against award dtd. 21/4/2010 passed by Motor Accident Claims Tribunal, Fatehgarh Sahib (hereinafter referred to as 'Tribunal').

(2.) FAO-1277-2011 is at the behest of owner of the vehicle. He is aggrieved by the impugned award to the extent he has been saddled with the ultimate liability as the driving licence of respondent No.5 has been proved to be fake. The other appeal i.e. FAO-6759-2010 has been preferred at the behest of the claimants seeking modification of the award.

(3.) Both the appeals arise out of common award and involve common set of facts, thus they are being adjudicated together.