VARINDER Vs. DARSHNA DEVI

JUDGEMENT

(1.) FAOs No. 129, 158 of 2012 and 269 of 2014 are directed against the award, dated 16th March, 2012, made by the Motor Accident Claims Tribunal, Kullu, District Kullu, H.P. (hereinafter referred to as "the Tribunal") in Claim Petition No. 34 of 2010, titled as Darshana Devi & others versus Charanjeet & others, whereby compensation to the tune of Rs. 4,75,800/- with interest @ 9% per annum from the date of filing of the petition till its final realization came to be awarded in favour of the claimants and against the respondents, i.e. the driver, the owner-insured and the insurer (hereinafter referred to as "the impugned award-I").

(2.) The driver, namely Shri Varinder, has questioned the impugned award-I by the medium of FAO No. 129 of 2012; the insurer by the medium of FAO No. 158 of 2012 and the owner, namely Shri Charanjeet, has questioned the same by the medium of FAO No. 269 of 2014, on the grounds taken in the respective memo of appeals.

(3.) FAOs No. 130, 157 of 2012 and 4236 of 2013 have been preferred against the award, dated 16th March, 2012, made by the Motor Accident Claims Tribunal, Kullu, District Kullu, H.P. (hereinafter referred to as "the Tribunal") in Claim Petition No. 35 of 2010, titled as Asha Devi & others versus Charanjeet & others, whereby compensation to the tune of Rs. 2,00,000/- with interest @ 9% per annum from the date of filing of the petition till its final realization came to be awarded in favour of the claimants and against the respondents, i.e. the driver, the owner-insured and the insurer (hereinafter referred to as "the impugned award-II").