JHUMKA DEVI AND OTHERS Vs. DEEPAK AND OTHERS

JUDGEMENT

(1.) Vide this common order, FAO No.2331 of 2016 titled Jhumka Devi and others Vs. Deepak and others and FAO No.2863 of 2016 titled Reliance General Insurance Co. Ltd. Vs. Jhumka Devi and others are being decided. Since both the appeals have arisen from the same accident, therefore, common facts are being noticed.

(2.) Both the appeals have been preferred against the award dated 12.02.2016 passed by Motor Accident Claims Tribunal, Chandigarh (for short 'The Tribunal').

(3.) The accident took place on 01.11.2014 when deceased Chinta Mani was crossing the road leading from Khuda Lahora to Sector-17, Chandigarh. Offending vehicle bearing registration No.PB65-X-7531 being driven by Deepak came in a rash and negligent manner without obeying the traffic rules and struck against the deceased. The deceased fell down on the bonnet of Toyota Innova and then fell on the road. He sustained multiple injuries. Criminal case was registered on the statement of one Jeetu Singh.