RAJESHWAR BARNA Vs. ANIL KUMAR AND ORS.

JUDGEMENT

(1.) It is a case of Injury. Appeals are of the year 2010.

(2.) The owner has filed these two appeals challenging the award dated 23.06.2009 passed by the Motor Accident Claims Tribunal, Jammu in favour of two claimants where under the owner has been held liable to satisfy the award.

(3.) The case of the claimants arises out of accident that happened on 28.07.2005. The offending vehicle, i.e., Matador bearing registration No. JK02W 1951, coming from Narwal towards Sidhra hit the Scooty bearing registration No. JK02W-2441 driven by claimant-R.C.Sharma, in which the other claimant-Anil Kumar was traveling as a pillion rider. The offending vehicle was owned by the present appellant and insured with respondent No. 3. In that accident, both the claimants suffered certain injuries and were shifted to Government Medical College, Jammu for treatment.