M.S.Gill, J. - (1.) C.M. No. 7969-CII of 2001 is allowed. Delay of 33 days in filing the objections is condoned. C.M. No. 7970-CII of 2001 and F.A.O. No. 1702 of 1996: Heard.
(2.) As there were chances of settlement, so the case was sent to the Permanent Lok Adalat of this court for disposal. The Lok Adalat has given its award on 11.1.2001. The parties were permitted to file the objections to the proposed award within a period of two months for disposal of this F.A.O. on merits.
(3.) Gulzar Singh and Nihal Kaur died in the motor accident. The Motor Accidents Claims Tribunal, Patiala, awarded Rs. 50,000 as compensation on account of the death of Nihal Kaur and declined compensation on account of the death of Gulzar Singh and only a sum of Rs. 2,000 was allowed as funeral expenses of the deceased.;