LEELA DEVI Vs. RAM BHAG

JUDGEMENT

(1.) This order will dispose of F.A.Os 1284 and 1127 of 1995 as these are directed against the award dated 3.2.1995 of learned Motor Accident Claims Tribunal, Karnal.

(2.) Pardeep Kumar and Surinder Singla were coming on a motor Cycle from Karnal side and when they reached near Village Kambohpura, a truck driven by Ram Bhaj respondent herein came from behind at a very high speed and knocked down them. Both of them died due to the injuries sustained by them in the accident which took place on 26.3.1992.

(3.) Leela Devi mother, Rameshwar Dass father, two sisters and one brother of deceased Pardeep Kumar filed a claim petition being MACT Case 89 of 1992 claiming compensation for his death whereas Claim petition being MACT Case 92 of 1992 was filed by the widow, Rama Rani Singla and her three minor children of Surinder Kumar Singla claiming compensation for his death.