MAHA SINGH AND ANOTHER Vs. MEENA AND OTHERS

JUDGEMENT

(1.) The present two appeals have been filed against the award dated 03.05.2012 passed by Motor Accidents Claims Tribunal, Jind (hereinafter referred to as 'the Tribunal').

(2.) An accident took place on 16.08.2011, it proved fatal for Daljit and Raju rider on motorcycle bearing registration No.HR-01-T-6797. At about 1.00/1.30 p.m., near village Karsindhu, the motorcycle was struck by a rashly and negligently driven tractor bearing registration No.HR-31-C2569 (for short, 'the offending vehicle'). As a result of accident, both the riders of the motorcycle lost their lives. FIR No.124 dated 16.08.2011 was registered at Police Station Uchana.

(3.) Two claim petitions under Section 166 of the Motor Vehicles Act, 1988 (for short, 'the Act') was filed by the legal heirs of deceased Daljit and Raju.