- (1.) By way of this order, I shall dispose of FAO Nos. 5337 of 2013 and 5338 of 2013 filed by Shri Ram General Insurance Company Limited (in short "the insurance company") as these have emerged out of common award dated 7.11.2012 passed by the Motor Accident Claims Tribunal, Fatehabad (in short' "the Tribunal"). Ami Lal, respondent No. 1 in FAO No. 5337 of 2013 filed application under Section 166 of the Motor Vehicles Act, 1988 (in short "the Act") for award of compensation in regard to injuries sustained by him in a motor vehicular accident due to rash and negligent driving of tractor Ford bearing No. HR-24K-7588 by Umed Singh, its driver. Another application was filed by Smt. Chandro Devi and others in regard to death of Suraj Bhan @ Raja in the same accident.
(2.) The learned Tribunal awarded compensation to the tune of Rs. 1,93,000/- on account of injuries sustained by Ami Lal and Rs. 5,90,000/- in regard to death of Suraj Bhan @ Raja.
(3.) Counsel for the appellants contends that in the first information report lodged regarding the accident, there is no reference to the registration particulars of the alleged offending vehicle and the applications for grant of compensation were filed in collusion with the owner and driver of the alleged offending vehicle to grab compensation.;