BHOLA NATH Vs. SOHAN SINGH AND OTHERS

JUDGEMENT

(1.) Heard.

(2.) In view of averments made in the application supported by an affidavit and arguments advanced, the application is allowed and delay of 19 days in filing the appeal stands condoned. Main case

(3.) This order will dispose of aforesaid appeals as these have emerged out of the same award dated 13.01.1994 passed by the Motor Accidents Claims Tribunal, Kurukshetra (in short, 'the Tribunal') whereby compensation has been assessed on account of two deaths and injuries to two persons in a motor vehicular accident that took place on 31.08.1991 while the claimants were travelling in Bus No. HR 03 - 2327 of Haryana Roadways Chandigarh and accident is stated to be the result of rash and negligent driving of Truck No. PB 10-B-9624 driven by Sohan Singh son of Mahender Singh.