RAJESH KAPOOR Vs. NAVEEN KUMAR AND OTHERS

JUDGEMENT

(1.) By this common judgment, I intend to dispose of two appeals i.e. bearing FAO No. 2816 of 2001 titled as 'Rajesh Kapoor vs. Naveen Kumar and others' and FAO No. 2822 of 2001 titled as 'Rajesh Kapoor vs. Naveen Kumar and others' , as both these appeals have arisen out of the same award.

(2.) Briefly stated, facts of the case are that on account of petitioner - claimant Rajesh Kapoor, suffering injuries in a motor vehicular accident, which took place on 7.11.1997, at about 7.00 P.M. in the area of 2 kms short of village Jundla, due to rash and negligent driving of tractor bearing registration No. HR-08-A-4775, by respondent No.1 Naveen Kumar, such injured Rajesh Kumar, had brought a claim petition bearing No. 142 of 2000, under Section 166 of the Motor Vehicles Act, 1988, against respondents i.e. Naveen Kumar - driver, Ram Kishan - owner and M/s National Insurance Company Limited, Karnal - insurer of the said tractor, claiming compensation of Rs.10,00,000/-.

(3.) Another claim petition bearing No. 141 of 2000 was filed by the claimant claiming a sum of Rs.2,50,000/- as compensation on account of damage to his Maruti car No. HR-05--D-8635, in the aforesaid accident.