JARNAIL SINGH Vs. DEEP KAUR

JUDGEMENT

(1.) FAO No. 334 of 2007 is directed against the award, dated 29th April, 2006, made by the Motor Accident Claims Tribunal (II), Una, District Una, H.P. (for short "the Tribunal") in M.A.C. Petition No. 58 of 2002, titled as Deep Kaur and others versus Rajesh Kumar @ Raj Kumar and others, whereby compensation to the tune of Rs. 2,09,800/ - with interest @ 7.5% per annum from the date of the petition till its deposition came to be awarded in favour of the claimants (for short "the impugned award -I").

(2.) THE subject matter of FAO No. 335 of 2007 is award, dated 29th April, 2006, made by the Tribunal in M.A.C. Petition No. 40 of 2002, titled as Bhai Lal and others versus Rajesh Kumar @ Raj Kumar, whereby compensation to the tune of Rs. 3,12,700/ - with interest @ 7.5% per annum from the date of the petition till its deposition came to be awarded in favour of the claimants (for short "the impugned award -II").

(3.) BOTH the impugned awards are outcome of a motor vehicular accident, which was allegedly caused by driver, namely Shri Rajesh Kumar @ Raj Kumar, while driving Canter, bearing registration No. PB -10 AU -4128, rashly and negligently on 06.04.2002 at about 4.30 p.m., near Village Majehar. Smt Kamal Kaur and Smt. Babli Devi were travelling in the said canter, sustained injuries and succumbed to the injuries.