ICICI LOMBARD GENERAL INSURANCE CO. LTD Vs. MADHUBALLA

JUDGEMENT

(1.) Both these appeals have been heard and are being decided together as these arise from the same award dtd. 31/10/2012 passed by learned Motor Accident Claims Tribunal, Fast Track Court, Solan, H.P. (for short, 'Tribunal') in MACT Petition No. 8FTC/2 of 2010.

(2.) The appellants in FAO No. 465 of 2015 were the claimants having preferred petition under Sec. 166 of the Motor Vehicles Act, 1988 (for short, 'The Act') before the learned Tribunal. The respondents Notified Area Committee, Rajgarh and Sh. Kharak Singh, were impleaded as owner and driver, respectively of the ill-fated vehicle. The appellant in FAO No. 37 of 2013 was impleaded as insurer.

(3.) The claimants claimed compensation on account of death of Sh. Vinod Kumar. Claimant No.1 is the wife, claimants No. 2 and 3 are the children and claimant No. 4 is the mother of deceased Vinod Kumar.