MULKHRAJ AND CO Vs. TAJJAN

JUDGEMENT

(1.) THIS judgment will dispose of FAOs Nos. 225 and 226 of 1985 filed by the owner of the offending vehicle involving common question of law and fact.

(2.) THE Motor Accident Claims Tribunal, Ferozepur upon two claim petitions filed under Section 110-A of the Motor Vehicles Act had awarded Rs. 57,600/- and Rs. 1,20,000/- to the claimants on account of death of Dittu Singh and Joginder Singh respectively. The liability to pay the compensation was fastened upon the Insurance Company, the driver and the owner of the offending vehicle.

(3.) FEELING aggrieved against the award, the owner of the offending vehicle filed the aforesaid two separate appeals.