BRIJ MOHAN KAUSHIK Vs. SAJJAN SINGH

JUDGEMENT

(1.) The aforesaid three appeals have been instituted against the Award dtd. 14/6/2001 passed by Motor Accident Claims Tribunal, Kurukshetra (for short "Tribunal") in the petitions under Sec. 166 of Motor Vehicles Act, 1988, filed by the appellants, seeking compensation on account of injuries suffered by Mr. Brij Mohan Kaushik, death of Mr. Joginder Lal Kashyap and death of Mr. Bachittar Singh

(2.) The matter is being taken up in the post lunch session.

(3.) Claim petition No.93 of 2001, titled Brij Mohan Kaushik Vs. Sajjan Singh and another was instituted by claimant-Brij Mohan Kaushik, for grant of compensation on account of injuries suffered by him in a motor vehicular accident due to rash and negligent driving on the part of respondent No.1- Sajjan Singh, owner-cum-driver, while driving offending truck No.HR-46-A/1070 and insured with respondent No.2.