NATIONAL INSURANCE COMPANY LTD Vs. R.K. ABROL

JUDGEMENT

(1.) THESE two appeals arise out of a Common award passed by the Motor Accident Claims Tribunal, Jammu.

(2.) R .K. Abrol and Vasdev Singh sought compensation in respect of injuries sustained by them in a road accident which took place on 22nd June, 1995 on G.T. Road, Bhogpur; R.K. Abrol and Vasdev Singh were travelling along with one Sanjay Bakshi in aMaruti Car bearing No. JK02C 4350. They were on their way from Jammu to Jalandhar. When they reached near Bhogpur, the driver of this vehicle caused an accident. In this, the driver of the car and Sanjay Bakshi died whereas injuries were caused to R.K. Abrol and Vasdev Singh. Claim petitions were filed. These were tried together and as indicated above, a common order was passed by the Claims Tribunal.

(3.) IT was stated R.K. Abrol has suffered disability to the extent of 45%.