GURPREET SINGH Vs. JAINAM

JUDGEMENT

(1.) The appellant, by way of this appeal, has assailed award dtd. 1/12/2022 passed by the Motor Accident Claims Tribunal, Chamba in MACT Registration No. 95 of 2020 titled as Jainam and another vs. Go Digit General Insurance Company Ltd. and another, whereby liability to pay compensation, to the tune of Rs.6.00 lacs along with interest at the rate of 9% per annum from the date of filing of petition till realization thereof, has been fastened upon present appellant who was respondent No.2 in the claim petition.

(2.) Respondents No.1 and 2 were claimants before the Motor Accident Claims Tribunal (in short 'MACT'), respondent No.3 is Insurance Company which was respondent No1 before the MACT and appellant, registered owner of the vehicle in question, was respondent No.2 before the MACT.

(3.) The accident, cause of present lis, had occurred on 7/3/2020 at about 10.45 AM, when car bearing Registration No.PB-11R-1984, being driven by Husain Ali, predecessor of the claimants, from Chamba to Silagharat met with an accident at Nand Gaon near Silagharat as it went off the road causing injuries to four occupants of vehicle including driver Husain Ali. Husain Ali, Shukar Deen and Roshan Deen succumbed to injuries and expired on the same date. Rafi Mohammad had received minor injuries.