SURJIT SINGH Vs. BINDER KAUR

JUDGEMENT

(1.) This judgment shall dispose of FAO No. 2353 of 2012 (Surjit Singh v. Binder Kaur and others) and FAO No. 1474 of 2012 (Surjit Singh v. Sukhjit Kaur and others) filed by the owner of the offending vehicle challenging his liability to pay compensation to the claimants vide impugned awards dtd. 2/1/2012 and 4/11/2011 passed by the learned Motor Accident Claims Tribunal, Faridkot (hereinafter referred to as, the 'Tribunal') as well as FAO No.1102 of 2012 (Sukhjit Kaur and others v. Binder Singh and another) filed by the claimants seeking enhancement of the compensation awarded to them by the learned Tribunal vide impugned award dtd. 4/11/2011. All the appeals are taken up for hearing together as they emanate from the motor vehicle accident which took place on 29/10/2010.

(2.) Brief facts which are necessary for the adjudication of the case are that, three claim petitions under Sec. 166 read with Sec. 140 of the Motor Vehicles Act, 1988 (hereinafter referred to as the 'Act') were filed in respect to a motor vehicle accident which took place on 29/10/2010. Two different petitions were filed on account of death of Jaswinder Singh son of Nek Singh i.e., MACT No.45 dtd. 7/12/2010 titled as 'Binder Kaur and another v. Binder Singh and others' and MACT No.25 dtd. 2/4/2011 titled as 'Sukhdeep Kaur and others v. Binder Singh and others'. Binder Kaur as well as Sukhdeep Kaur claimed themselves to be the widows of deceased-Jaswinder Singh.

(3.) MACT No.46 dtd. 7/12/2010 was filed by Sukhjit Kaur and others claiming to be the legal representatives of deceased-Baljit Singh.