SUNEHRI AND ORS. Vs. HARBANS LAL AND ORS.

JUDGEMENT

(1.) BY this common judgment, this Court intends to dispose of six appeals bearing FAO Nos. 5912, 5913, 5914, 5915, 5916 and 6024 of 2014, being out come of one and the same award as well as the accident and there being a common question of law and facts involved.

(2.) SHORT facts of the case are that on January 08, 2008 Joginder s/o Sheopal, Rupesh s/o Ramniwas and Surender were going to Bhiwani from village Jatu on motorcycle bearing registration No. HR -16 -F -7497 and when they reached in the area of village Prem Nagar, near Paposa Bhatta Company, a TATA Sumo/Max No. 23 -B -4747 came from Bawani Khera side being driven by Harbans Lal in a rash and negligent manner and at a high speed and struck against their motorcycle. Thereafter, the said vehicle also dashed into two other motorcycles bearing registration No. HR -38 -G -6158 Hero Honda Splender and HR -16 -D -2669, which were coming from Bhiwani Side. Due to the impact, all the three persons traveling on motorcycle bearing registration No. HR -16 -F -7497 fell down on the road and sustained multiple serious and grievous injuries on the various parts of their bodies. Two persons namely Mukesh s/o Kidar Singh and Sachin s/o Umed Singh succumbed to the injuries on the spot.

(3.) UPON notice of the claim petitions, respondents contested the same.