SHIV NATH Vs. NAND KISHORE

JUDGEMENT

(1.) THIS, order will dispose of FAO No. 1277 and 1278 of 1985 which have arisen out of the common award of the Motor Accident Claims Tribunal, Faridabad dated 29. 8. 1985.

(2.) THE Motor Accident Claims Tribunal, Faridabad (hereinafter referred to as the Tribunal) on two claims petitions Under Section 110-A of the Motor Vehicles Act filed by Krishna Wanti and Nand Kishore, claimants had awarded a sum of Rs. 21,000/- on account of the death of one Rajesh Malik who died in the accident with scooter No. DHP 6423 being driven by Sajjan Kumar, belonging to Shiv Nath.

(3.) IN this case, the Tribunal had fastened the liability to pay compensation on Shiv Nath, appellant, the alleged owner of the said scooter, Sajjan Kumar, respondent No. 2 who was driving the same at the time of alleged accident and Sanjeev Grover, respondent No. 4, driver/owner of Motor Cycle No. DEX 7299.