RAM NARAIN Vs. SAMITRA DEVI

JUDGEMENT

(1.) This judgment will dispose of four L.P.A. Nos. 814, 815, 816 and 817 all of 1986, filed against judgment of a learned Single Judge of this Court delivered onl6.7.1986 in F.A.O. Nos. 155, 156, 233 and 234 all of 1985, directed against judgment dated 15.11.1984 of Motor Accident Claims Tribunal, Faridkot, deciding Motor Accidents Claims No.33 and 34 of 1982.

(2.) The two Motor Accident Claims cases were filed by the heirs and dependents of two deceased Kishan Chand son of Ram Rakha and Lakhvir Singh son of Santa Singh involved in a Motor accident taking place on 19.9.1982 at about 6.15 p.m. in Malout, Tehsil Muktsar, District Faridkot, in the State of Punjab near the turning of old Bus Stand at Malout.

(3.) The Motor Accidents Claim No. 33 of 5.11.1982 was filed by Smt. Gulab Kaur wife of Santa Singh and mother of Lakhvir Singh, the other deceased, Surjit Kaur widow of Lakhvir Singh and minor sons Gurmit Singh, Harjinder Singh and Jatinder Singh of Lakhvir Singh (deceased) and their sons Kuldip Rai, Shivdutt Rai and Ravinder Paul against Girdhari Lal son of Hans Raj, appellants Ram Narain and Sham Sunder and New India Assurance Company Ltd., New Delhi. Smt. Tej Kaur is the mother of the deceased Kishan Chand. The Motor Accidents Claims Tribunal, Faridkot decided both the claim petitions by a common judgment dated 15.11.1984.