MOHAR SINGH Vs. DEVI RAM

JUDGEMENT

(1.) PRESENT appeals arise out of the common impugned award dated 15.1.2005, passed by the Motor Accident Claims Tribunal, Kullu in Claim Petition No.47 -2003 titled as Mohar Singh vs. Devi Ram & Ors. allowing the claimants application filed under Section 166 of the Motor Vehicles Act (hereinafter referred to as ˜the Act) and awarding a lump sum compensation of Rs.75,000/ - to the claimants.

(2.) APPEAL No. 149 of 2005 titled as Mohar Singh vs. Devi Ram and Ors. has been filed by the claimants seeking enhancement of the amount of compensation awarded and appeal No. 179 of 2005 titled as United India Insurance Co. Ltd., has been filed by the insurer disputing its liability to pay the awarded amount of compensation.

(3.) THE petition was opposed by the respondents No.1 and 2 being the driver and the owner, who while admitting the occurrence of the accident disputed the negligence of the driver.