MALKIAT SINGH Vs. MOHINDER SINGH

JUDGEMENT

(1.) This order shall dispose of three first appeals being F.A.O. Nos. 576, 577 and 578 of 2002, as all the three appeals have arisen out of a common award dated 29.5.2001 passed by the learned Motor Accidents Claims Tribunal (for short 'the Tribunal').

(2.) All the three appeals have been filed by the claimants. In the three appeals, the owner of the offending vehicle has also filed cross-objections against the award wherein the insurance company has been absolved of its liability to pay the compensation.

(3.) The facts which emerge from the record show that an accident had taken place on 28.5.1999 when an oil tanker No. HR 39-6221 hit scooter No. HR 04-1318. Kuldeep Singh and Sarminder Singh were riding on the scooter. Because of the aforesaid accident, the aforesaid persons died on account of the injuries suffered by them. At the time of the accident, both the aforesaid deceased persons, namely, Kuldeep Singh and Sarminder Singh were 31 years of age, respectively. They were working as agriculturists and it was also claimed that they were carrying on dairy farming.