(1.) Award passed by the Motor Accidents Claims Tribunal-II, Solan, H.P. dated 24.5.2004 in M.A.C. Petition No. 26-NL/2 of 2001 titled as Surjeet Kaur v. Shamsher Singh, awarding a compensation of Rs. 2,02,000 along with interest at the rate of 9 per cent per annum, in favour of claimant No. 1, Surjeet Kaur, widow of the deceased is under challenge.
(2.) A petition under section 166 of the Motor Vehicles Act, 1988 was filed seeking compensation of Rs. 6,00,000 on account of death of Darshan Singh, who died in an accident, which took place on 1.7.2001 due to rash and negligent driving of Par- kash Chand, respondent No. 2 of vehicle No. HP 34-3815.
(3.) Shamsher Singh, respondent No. 1 owner and Parkash Chand, respondent No. 2 driver filed a joint written statement and National Insurance Co. Ltd. filed separate written statements.
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