ORIENTAL INSURANCE CO. LTD. Vs. RANJANA AND ORS.

JUDGEMENT

(1.) THE awards, impugned in these appeals, passed by Motor Accident Claims Tribunal (II), Shimla, Camp at Rohru, (for short, the Tribunal), are the outcome of one accident caused by driver Amar Singh, while driving Jeep (Bolero) bearing No. HP -63 -0730 rashly and negligently, on 9th May, 2007. Therefore, both the appeals are being disposed of by this common judgment.

(2.) FACTS of the case, in brief, are that on 9th May, 2007, the deceased were traveling in the offending vehicle as owners of the goods, being driven by its driver, namely, Amar Singh rashly and negligently, due to which the vehicle met with an accident near Ching Kenchi, in which Jagjewan Singh and Suresh died. The claimants of the deceased, thus, filed the Claim Petitions.

(3.) ISSUES were settled by the Tribunal and the evidence was led.