KRISHAN DUTT Vs. PREMI DEVI

JUDGEMENT

(1.) WE propose to take up all these four appeals along with cross objections filed by the claimants in F.A.O. (MVA) Nos. 221 and 222 of 1989 since they have arisen out of the same case as well as by the single award passed by the Motor Accidents Claims Tribunal, Solan.

(2.) CLAIM petition No. 87-S/2 of 1987 was filed by Hem Shankar (hereinafter referred to as 'the claimant') in respect of the injuries sustained by him against Krishan Dutt (hereinafter referred to as 'owner'), Raj Kumar (hereinafter referred to as 'the driver') and the Oriental Insurance Co. Ltd. (hereinafter referred to as 'the insurer'). Motor Accident Claim Petition No. 94-S/2 of 1987 came to be filed by Ajit Singh and Dheeraj Kumar (minors) through their mother and natural guardian, Premi Devi, who along with the mother of the deceased also claimed compensation.

(3.) IN the case filed by claimant Ajit Singh and others, Joginder Singh who was working as a mechanic was also travelling along with boxes of tomatoes and cucumber.