BALVINDER SINGH Vs. VIJAY KUMAR

JUDGEMENT

(1.) Above captioned appeals emanate from Award dated 8.2.2019, passed by learned Motor Accident Claims Tribunal-II, Una, District Una, Himachal Pradesh, whereby learned Tribunal below, while allowing claim petition filed under S.166 of the Motor Vehicles Act (hereinafter, 'Act') having been filed by claimants i.e. appellants in FAO(MVA) No. 494 of 2019, held Balvinder Singh, appellant in FAO(MVA) No. 188 of 2019, (owner of the offending vehicle bearing registration No. HP-20C-5969) liable to pay Rs.3,85,000/- alongwith interest at the rate 9% per annum from the date of petition till realization, to the claimants in equal shares, on account of death of late Karam Chand in road accident.

(2.) Former appeal i.e. FAO No. 188 of 2019 has been filed by Balvinder Singh, owner of offending vehicle bearing registration No. HP-26C-5969, for setting aside impugned Award, inasmuch as he has been held liable to pay compensation, whereas, latter appeal i.e. FAO No. 494 of 2019 has been preferred by Vijay Kumar and Saroj Kumari, claimants, for enhancement of the compensation.

(3.) Parties are referred to as per their status in the FAO(MVA) No. 188 of 2019, for the sake of convenience.