PARTAP SINGH BHAGNAL Vs. RAMKALI

JUDGEMENT

(1.) A vehicular traffic accident, which was caused by the driver, namely Pheru Ram @ Vijay Kumar, while driving vehicle, i.e. Tata Sumo, bearing registration No. HP-16-0037, rashly and negligently on 21.01.2005, at about 3.45 P.M. at place Bharoli near Pulwahal, P.S. Rajgarh, in which two persons, namely Beeru Bahadur and Reeta Verma, sustained injuries and succumbed to the injuries and one Balwinder Singh and a minor child, Aman Verma, sustained injuries, has given birth to the appeals in hand, thus, I deem it proper to determine all these appeals by this judgment.

(2.) The legal representatives/dependents of the deceased have filed two claim petitions, being M.A.C. Petition No. 22 FTC/2 of 2005/06, titled as Smt. Ramkali and another versus Sh. Partap Singh Bhagnal and others (subject matter of FAO No. 450 of 2007), before the Motor Accident Claims Tribunal, Fast Track Court, Solan, H.P. (for short "the Tribunal-I") and MAC Petition No. 07-MAC/2 of 2006, titled as Ramesh Verma and others versus Sh. Partap Singh and others (subject matter of FAO No. 107 of 2010), before Motor Accident Claims Tribunal-I, Sirmaur District at Nahan, H.P. (for short "the Tribunal-II"), for grant of compensation, as per the breakups given in the respective claim petitions.

(3.) Claimants-injured have also filed claim petitions, being MAC Petition No. 04-MAC/2 of 2006, titled as Aman Verma versus Sh. Partap Singh and others (subject matter of FAO No. 106 of 2010), before Tribunal-II and M.A.C. Petition No. 8-S/2 of 2008, titled as Sh. Balwinder Singh versus Sh. Kuldeep Chauhan and others (subject matter of FAO No. 128 of 2011), before MACT-II, Solan, District Solan, H.P. (for short "the Tribunal-III") for grant of compensation, as per the break-ups given in the respective claim petitions.