HARPAL KAUR Vs. ABHEY KUMAR

JUDGEMENT

(1.) The aforesaid two appeals have been instituted against the Award dtd. 3/12/1998 passed by the Motor Accident Claims Tribunal, Sangrur (for short "Tribunal") in petitions under Sec. 166 of the Motor Vehicles Act, 1988, filed by the claimants seeking compensation on account of the death of Paramjit Singh.

(2.) FAO-1041-1999 has been instituted by the wife, minor children, and parents of the deceased, Paramjit Singh, seeking enhancement of the compensation amount and challenging the finding of contributory negligence attributed to the deceased.

(3.) The second appeal bearing FAO-900-1999, has been instituted by the owner and driver of the offending truck namely Abhay Kumar and Sikander Singh, challenging the award and exoneration of the Insurance Company from its liability to indemnify the insured.