KRISHAN PAL AND ORS Vs. MUNWAR AND ORS

JUDGEMENT

(1.) The aforementioned two appeals arise out of the common award dated 03.06.2011 passed by learned Motor Accidents Claims Tribunal, Panipat (for short 'the Tribunal'). Krishan Pal had brought claim petition No.RBT 13 of 2011 for his injuries suffered in a road side accident that took place on 21.10.2008 . The said claim petition has been allowed by learned Tribunal in a sum of Rs. 1,51,463/-. For enhancement of this compensation, FAO No.5988 of 2011 has been brought by Krishan Pal.

(2.) Satish Kumar and Pradeep Kumar had brought claim petition No.RBT 14 of 2011 seeking compensation for the death of Kaushalya Devi, their mother. Their claim petition has been allowed by learned Tribunal only in a sum of Rs. 15,000/-. They have challenged this award by way of FAO No.6006 of 2011.

(3.) On 21.10.2008 at about 4.00 PM Krishan Pal, the claimant was driving motorcycle bearing registration No. UP 12K-9954 and Kaushalya wife of Bhopal was riding the pillion of his motorcycle. They met with an accident at about 5.15 PM. Kaushalya suffered fatal injuries in the said accident. Krishan Pal suffered serious injuries on his body including fracture of his leg.