ANANT RAM Vs. KARAM DEV AND OTHERS

JUDGEMENT

(1.) Both these appeals are outcome of a common award, thus, I deem it proper to determine both these appeals by this common judgment.

(2.) Challenge In Both These Appeals Is To Award, Dated 6th August, 2011, made by the Motor Accident Claims Tribunal, Ghumarwin, District Bilaspur, Himachal Pradesh (for short "the Tribunal") in M.A.C. No. 19 of 2006/05, titled as Karam Dev and another versus Vijender Singh Chandel and another, whereby compensation to the tune of Rs. 2,50,000/ with interest @ 7.5% per annum from the date of the petition till its realization alongwith costs assessed at Rs. 5,000/ came to be awarded in favour of the claimants and Shri Vijender Singh Chandel (son of registered owner of the offending vehicle) and Shri Anant Ram (coowner of the offending vehicle) came to be saddled with liability (for short "the impugned award").

(3.) The Only Argument Advanced By Mr. Tara Singh Chauhan, learned counsel for the appellant in FAO No. 13 of 2012, is that the offending vehicle was in the possession of Vijender Singh Chandel as the owner and he was responsible for the accident, thus, he should be saddled with the entire liability.