CHIEF MANAGER Vs. JAGMEET KAUR

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the matters are being heard and decided finally.

(2.) The present appeals arise out of the common judgment dtd. 12/07/2016 passed by the Motor Accident Claims Tribunal, Hanumangarh in Motor Accident Claims Case Nos. 492/2015 and 556/2015.

(3.) Vide judgment and award dtd. 12/07/2016, the claimants have been awarded a sum of Rs.9,90,000.00 on account of the death of the deceased Hardeep Singh and Rs.93,610.00 on account of the injuries suffered by Jagmeet Kaur in the accident which occurred on 04/02/2015.