BHAG KAUR Vs. PIARA SINGH

JUDGEMENT

(1.) This order will dispose of F.A.Os. 1410 and 1412 of 1996 filed against two separate awards dated 30.10.1995 of the learned Motor Accidents Claims Tribunal given in two separate claim petitions which arose out of the same accident.

(2.) Bachan Singh and Jaspal and few others were going from Kharar to village Manimajra for loading and unloading of goods in a Canter in which they were travelling under the contract of employment of the owner of the goods on 11.4.1993. The Canter was being driven by Niram Singh rashly and negligently and it was owned by respondent No. 3 A truck being driven by Amarjit Singh rashly and negligently and owned by Respondent No. 1 came from the side of Ludhiana and struck against the Canter. In this accident the Occupants of the Canter including Bachan Singh and Jaspal sustained multiple injuries. Bachan Singh died as a result of the injuries. Bhag Kaur widow of Bachan Singh filed a claim petition being M.A.C.T. Case No. 144 of 27.11.1993, under Section 166 of the Motor Vehicles Act claiming compensation for the death of Bachan Singh whereas Jaspal Singh filed separate claim petition being MACT Case No. 145 of 27.11.1993 claiming compensation for the injuries sustained by him in the accident.

(3.) Learned Tribunal on a consideration of the matter assessed the dependency of the claimant Bhag Kaur on the deceased at Rs. 1,000/- per month and applied multiplier of eight and thus awarded a sum of Rs. 96,000/- as compensation besides another sum of Rs. 2,000/- on account of funeral expenses, for the death of Bachan Singh by his award dated 30.10.1995. As regards the other claim petition filed by Jaspal Singh, learned Tribunal by a separate award of the same date, awarded a sum of Rs. 8,000/- for the injuries sustained by him in the accident and the medical treatment thereof.