NEW INDIA ASSURANCE CO LTD Vs. OM PARKASH

JUDGEMENT

(1.) THIS order will dispose of FAO No.2151 of 1999 and FAO No.2172 of 1999 as they arise out of the same award dated 05.05.1999 passed by the learned Motor Accident Claims Tribunal, Patiala (Tribunal -for short). Both the appeals i.e. FAO No.2151 of 1999 and FAO No.2172 of 1999 have been filed by the New India Assurance Company Ltd. primarily against Jasvinder Pal Singh, the driver of truck No.PCT -9835 and Nachhattar Singh, owner of the truck No.PCT -9835.

(2.) OM Parkash, Satya Devi and Kanchan (respondents No.1 and 3 in FAO No.2151 of 1999) as also Raj Kumari, Kiran and Vikas (widow, daughter and son respectively of deceased Mohan Lal) (respondents No.1 to 3 in FAO No.2172 of 1999) filed separate claim petitions claiming compensation for the motor vehicles accident that had occurred on 23.06.1996. The compensation was claimed against Jasvinder Pal Singh and Nachhattar Singh, who were the driver and owner respectively of the offending truck as also the New India Assurance Company Ltd. with which the truck in question was insured.

(3.) THE learned Tribunal after considering the evidence and material on record allowed the claim petitions of the claimants Om Parkash, Satya Devi and Kanchan as also Raj Kumari, Kiran and Vikas and compensation was granted to them.