SUDESH BALA Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Both these appeals are outcome of a vehicular traffic accident thus; I deem it proper to determine both these appeals by this common judgment.

(2.) Scooter bearing registration No.HP-19A-1021, was hit by vehicle No. 02K-7071W-275-Class-I at Bus stand, Jhangoli at about 2.45 p.m, which was being driven by its driver rashly and negligently. Aayush Banyal was driving the scooter and other was pillion rider, sustained injuries and succumbed to the injuries.

(3.) The claimants are the parents of the deceased in both the claim petitions and sought compensation as per the break-ups given in the claim petition.