- (1.) This judgment shall dispose of aforementioned four appeals, filed against separate Awards dated May 20, 2011 passed by Motor Accident Claims Tribunal, Ludhiana (for short 'the Tribunal') in MACT Case Nos. 6 and 7 of 2008, arising out of same accident. FAO Nos. 6100 and 6484 of 2011 have been filed by the claimants, that is, parents of two deceased, viz. Jaspreet Singh and Karamjit. FAO Nos. 6185 and 6186 of 2011 have been filed by Pepsu Roadways Transport Corporation, Patiala (for short "the PRTC"), owner of the bus No. PB-11N-0754 (for short 'the offending bus').
(2.) The facts are these: On February 20, 2008, Jaspreet Singh (deceased) was riding pillion on motorcycle No. PB-10BT-2975, driven by one Raman Kumar. When they reached near Hotel K. Mall Signal Lights Chowk, Gian Singh Rada Market, Bus Stand-Gill Chowk Road, there was a traffic red light. Raman Kumar stopped the motorcycle to wait for green signal to go. Karamjit (deceased) was on scooter No. PB-10V-3281 and was also waiting for the green signal at the same place. The offending bus came from bus stand Ludhiana, being driven at a fast speed in a rash and negligent manner by Jagtar Singh - respondent and, firstly, it struck against a car bearing No. 9590 (complete number not mentioned) and then the scooter of Karamjit and later the motorcycle on which Jaspreet Singh was riding. The driver of the bus lost its control and hit many vehicles on the signal lights point. A number of persons suffered multiple injuries. Unfortunately, Jaspreet Singh and Karamjit died on the spot.
(3.) FIR No. 43 dated February 20, 2008 (Exhibit P-1) was recorded under Sections 304A, etc. IPC in Police Station Model Town, Ludhiana. Post mortem examination was conducted upon the bodies of Jaspreet Singh and Karamjit in Civil Hospital, Ludhiana;