G S SAHARIA Vs. HARYANA ROADWAYS

JUDGEMENT

(1.) THIS judgment of mine will dispose of F. A. O. Nos. 598, 599, 600 and 601 of 1986, which have arisen out of common award of Motor Accident Claims Tribunal, Sonepat, dated March 6, 1986.

(2.) THE judgment is being recorded in F. A. O. No. 598 of 1986.

(3.) THE finding of learned Motor Accident Claims Tribunal has been challenged on the ground that writings Exhibits R1 and R2 have not been properly appreciated with reference to the injuries that had been sustained by car driver and Shri G. S. Saharia. It was also urged that Rattan Ram, driver of the car had died within two days of the accident.