PANKAJ KUMAR Vs. MEENA

JUDGEMENT

(1.) THIS judgment shall dispose of two appeals i.e. FAO Nos. 2876 and 2877 of 2008, arising out of the award dated 11.1.2008, passed by Motor Accident Claims Tribunal, Kaithal, vide which claimant - respondents No. 1 (in FAO No. 2876 of 2008) was awarded compensation to the tune of Rs. 5,16,000/- on account of death of her husband Sabeer @ Haseeb, whereas, claimants - respondent Nos. 1 to 6 (in FAO No. 2877) were awarded compensation to the tune of Rs. 4,83,000/- on account of the death of Pitamber, in a motor vehicle accident, against Gulab Singh (driver), Pankaj Kumar (owner) and Oriental Insurance Company, insurer of the offending vehicle i.e. TATA 407 bearing Reg. No. HR64-0027. However, liberty was given to the Insurance Company to recover the amount of compensation together with cost and interest from Pankaj Kumar (insured - appellant)

(2.) THROUGH the instant appeals, appellant Pankaj Kumar, who is the owner of the offending vehicle has sought to fasten the liability upon the Insurance Company.

(3.) BOHTI Devi, etc, respondents - claimants filed claim petition on account of the death of Pitamber, whereas, Meena respondent - claimant sought compensation on account of the death of Haseeb.