NATIONAL INSURANCE COMPANY LIMITED Vs. RAVINDER SINGH

JUDGEMENT

(1.) This order shall dispose of FAO No.6513 of 2012 (National Insurance Company Limited v. Ravinder Singh and another), FAO No.6514 of 2012 (National Insurance Company Limited v. Ravinder Singh and another), FAO No.6515 of 2012 (National Insurance Company Limited v. Ravinder Singh and another), FAO No.6516 of 2012 (National Insurance Company Limited v. Ravinder Singh and another), FAO No.1703 of 2013 (Ravinder Singh v. Girraj Singh and another), FAO No.1704 of 2013 (Ravinder Singh v. Girraj Singh and another), FAO No.1705 of 2013 (Ravinder Singh v. Girraj Singh and another) and FAO No.1706 of 2013 (Ravinder Singh v. Girraj Singh and another).

(2.) All the abovenoted appeals arise out of impugned award dtd. 11/9/2012 whereby four claim petitions were consolidated and decided by a common award dtd. 11/9/2012 passed by the learned Motor Accident Claims Tribunal, Faridabad (hereinafter referred to as, the ' Tribunal'). Claimant in all the cases is Ravinder Singh.

(3.) Brief facts necessary for the adjudication of the case are that, the claimant filed four petitions under Sec. 166/140 of the Motor Vehicles Act (for short, the ' Act') seeking compensation on account of death of his father, mother and sister, who lost their lives in a motor vehicle accident which took place on 1/7/2010. FIR No.211 dtd. 1/7/2010 was registered at Police Station Joshi Math (Uttarakhand) in respect to the incident. Claim Petition No.153 of 2012 (subject-matter of FAO No.1706 of 2013) was filed by the claimant in respect to death of his father-Karnail Singh, Claim Petition No.155 of 2012 (subject-matter of FAO No.1704 of 2013) was filed in respect to death of his mother-Rajbir Kaur and Claim Petition No.156 of 2012 (subject-matter of FAO No.1703 of 2013) was filed by the claimant seeking claim in respect to death of his sister-Neelu Kaur. Claim Petition No.154 of 2012 (subject-matter of FAO No.1705 of 2013) was filed by the claimant in respect to the injuries sustained by him in the accident, in question. Compensation was thus prayed for.