TULNA DEVI Vs. GIRDHARI LAL

JUDGEMENT

(1.) The abovenoted five appeals arising out of a common award dated 26.4.2001 of the learned Motor Accident Claims Tribunal (II), Shimla (for short : the Tribunal) are being disposed of by this single judgment as the questions involved therein are the same.

(2.) Respondent No. 1 Girdhari Lal is the owner of Mini Bus No. HP-10-0111 while Respondent Bhupender Singh was the driver of the said bus. One Sunder Singh, who is a Respondent in some of the appeals is the co-owner of the abovesaid bus along with Respondent No. 1 Girdhari Lal. Respondent National Insurance Company is the insurer of the said bus.

(3.) On 12.6.1995, the abovesaid bus while proceeding from Jangla to Rohru at about 11.50 a.m. near Samoli Bridge met with an accident as a result it went off the road and fell down in Pabber river resulting into the death and injuries to a number of persons.