JANG BAHADUR DHAWAN Vs. KRISHAN KUMAR AND OTHERS

JUDGEMENT

(1.) This order will dispose of FAO Nos. 6565 of 2012, 2371, 2372 of 2013, 4931 of 2014, cross objections No. 217-CII of 2014 in FAO No.2371 of 2013 and cross objections No.218-CII of 2014 in FAO No.2372 of 2013 as these have emerged out of the same award dated 28.07.2012 passed by the Motor Accidents claims Tribunal, Ambala (in short `the Tribunal') whereby compensation has been awarded on account of injuries suffered by Sohan Lal and Krishan Kumar @ Krishan Chand in a motor vehicular accident that took place on 21.01.2010.

(2.) FAO No. 6565 of 2012 and 4931 of 2014 have been filed by the registered owner of the offending vehicle i.e. Motorcycle No. HR-02M- 0410 whereas FAO Nos.2371 and 2372 of 2013 have been filed by the alleged purchaser of the aforesaid motorcycle. Cross objections have been filed by Sohan Lal, and Krishan Kumar @ Krishan Chand, injured victim, for enhancement of compensation.

(3.) For the facility of reference, the registered owner shall be referred to as `the appellant', subsequent purchaser of motorcycle as `purchaser' and the cross objectors as `claimants'.