- (1.) By this common judgment, this Court shall dispose of the six appeals, noticed on the prepage, filed against the common Award dated 10.5.2011, passed by the Motor Accident Claims Tribunal, Sirsa ( for short the '"Tribunal").
(2.) The controversy involved in all the appeals is to determine the question of liability of the registered owner and the subsequent purchaser, with regard to payment of compensation.
(3.) The facts are being extracted from FAO No. 4600 of 2011, noticed in para Nos. 3 & 4 of the impugned award, which reads as under:- In brief, the story is that on 20.11.2008, Nandni, Manjit @ Monu and Raj Rani ( all deceased ) and Baby Rani, Mannu, Sandeep and Baldev Singh ( all injured) had gone to village Nejadalan to attend a marriage in Pick Up No. HR-61-3327 driven by Baldev Singh. After attending the marriage , they proceeded towards Sirsa in the said vehicle. When they reached near Mirpur Jhopra turn on National Highway No. 10, a tractor bearing registration No. HR-6C-1349 driven by respondent No. 1 Mange Ram rashly and negligently came and struck against the Pick Up. As a result, the vehicle went out of control and it struck against a three wheeler. The driver of three wheeler also received injuries. In the accident, all occupants of Pick up received serious and grievous injuries. Nandni, Raj Rani and Manjit @ Monnu lost their lives and others i.e. Baby Rani, Mannu, Sandeep and Baldev Singh received injuries. FIR No. 268 dated 21.11.2008 u/s 279/304-A IPC was registered against Mange Ram, driver of offending tractor. The claimants of the deceased Nandni, Raj Rani and Manjeet @ Monnu and injured (claimants) filed claim petitions before the Ld. Tribunal.;