SUBHASH CHANDER Vs. RAJIV KUMAR

JUDGEMENT

(1.) FAOS No. 955, 956 and 957 of 1984 arising out of the common award of the Motor Accident Claims Tribunal, Ambala City, dated 8. 9. 1984 are being disposed of by this common judgment.

(2.) ALL the three appeals have been preferred by the owner and the driver of the offending Vehicle No, HRL-580.

(3.) THE Motor Accidents Claims Tribunal, Ambala City (hereinafter referred to as the Tribunal) on the three claim petitions bearing Nos. 10, 14 and 82 of 1982 filed by Durga Devi and others, Sat Pal and others and Rajiv Kumar etc. respectively, under Section 110-A of the Motor Vehicles Act, while awarding compensation to the claimants had fastened the liability to pay compensation on the appellants and two others.