- (1.) The aforementioned two appeals filed by the National Insurance Company, Chandigarh have arisen out of a common Award dated 26.7.2000 passed by the the Motor Accidents Claims Tribunal, Sirsa (hereinafter mentioned as the Tribunal).
(2.) As the matter in issue involved in both the appeals is the same, therefore, the same are being taken up together for adjudication. However, for convenience and clarity, facts have been taken from FAO No.1020 of 2001.
(3.) Respondent Gurjant Singh for the injuries sustained by him, in a motor vehicular accident which took place on the evening of 25.3.1997 between truck bearing registration No.PJP-7215 (for short, the truck) and a tractor bearing registration No.PUD-9883 (for short, the tractor), while driving the ill-fated tractor in the vicinity of Chhota Pul Drain near Ghab Ka Kothi resulting in his hospitalisation from 25.3.1997 to 14.4.1997 in petition under Section 166 of the Motor Vehicles Act, 1988 (hereinafter mentioned as the Act) seeking compensation of Rs.5 lacs, he was awarded compensation only of Rs.20,000/- holding driver of the truck negligent in driving the truck. This adjudication made by the Tribunal is under challenge by the insurance company with which the truck was insured.;