ORIENTAL INSURANCE COMPANY LTD Vs. SHANTA AND OTHERS

JUDGEMENT

(1.) Both these appeals are outcome of a motor vehicular accident, which was allegedly caused by the driver, namely Karam Singh, who also died in the said accident, while driving Maruti Car, bearing registration No. PB02K0078, rashly and negligently on 11th August, 2008, at about 5.30 A.M. at Nehar Nalla near Kutt, District Chamba, in which husband and wife, namely Shri Vishal Sharma and Smt. Alka Sharma, sustained injuries and succumbed to the injuries, constraining the claimants to file two claim petitions before the Motor Accident Claims Tribunal, Chamba Division, Chamba (HP) (for short "the Tribunal").

(2.) The claimants in MAC Petition No. 62 of 2008 (subject matter of FAO No. 283 of 2010) are the parents and minor son of deceasedVishal Sharma.

(3.) In MAC Petition No. 64 of 2008 (subject matter of FAO No. 284 of 2010) claimant, namely Master Pratyush Kant, has claimed compensation on account of death of his mother, deceasedAlka Sharma.