GURDEV SINGH Vs. GURCHARAN SINGH AND ANOTHER

JUDGEMENT

(1.) Learned counsel for the parties have been heard.

(2.) Both these appeals have been filed against the award dated 11.8.2003, vide which two claim petitions filed by the present appellant relating to the same accident were dismissed by Motor Accident Claims Tribunal (for short the Tribunal), Sangrur. Since there is one award for both petitions, both the above appeals are also being disposed of by this single judgment.

(3.) The case of the appellant was that Balbir Kaur wife of the appellant, who was aged about 50 years, had died in a road accident, which took place on 26.9.1997. The offending vehicle was tractor-trolley No.PBS-896, which was being driven at the relevant time by respondent No.1. In the same accident, the appellant himself had received injuries and had filed a separate claim petition for that. Both the petitions were dismissed by the Tribunal.