HARBANSI DEVI Vs. RAKESH KUMAR ALIAS KALA

JUDGEMENT

(1.) THE above noted tree appeals and three cross-objections arising out of three separate awards of the learned Motor Accidents Claims Tribunal Una, (for short 'the Tribunal') in M.A.C. Petition Nos. 44, 46 and 47 of 1988 are being disposed of by this single judgment since the same involve common questions of facts and law.

(2.) THE facts leading to the present appeals and cross-objections, briefly, may be stated thus. On 22.9.1988 at about 8.30 p.m. near Civil Hospital, Una, on Una-Hamirpur road an accident involving a scooter No. HIU 629 and truck No. HPG 1545 had taken place resulting into the death of Roshan Lal and Raj Kumar, and grievous injuries to Baldev Raj.

(3.) RESPONDENT No. 3 is the insurer of the truck No. HPG 1545 while respondent No. 4 is alleged to be the transferee of the said truck.