NAVITA SINGH, J. - (1.) THESE appeals are filed against the award dated 17.1.2012 passed by Motor Accident Claims Tribunal (for short the Tribunal), Ferozepur, awarding various amounts of compensation to the respective claimants.
(2.) ALL the above said appeals are being disposed of by a single judgment because the grounds of appeal in all are the same. Aslo three claim petitions had arisen in relation to the same accident, in which compensation was granted to the respective claimant(s) and the Insurance Company ( for short the Company) has come in appeal on the ground that the Tribunal wrongly held that the driving licence of the driver of the offending vehicle was genuine. The point involved in all the appeals is the same. The facts were that an accident allegedly took place on account of rash and negligent driving of truck/traulla bearing No. PB -02 -AS -9827 by Gurmukh Singh -present respondent No.2, on 1.10.2009 at about 3.15 p.m. At that time, Geeta Rani along with her sons Neeraj Kumar, Rajbir and Snehdeep as also one Jagjit Singh and Surjit Kumar, were going on three bicycles towards Gurudwara Sahib, Village Dulchi Ke. When they reached near the rice sheller of Fauja Singh, the offending vehicle came from the opposite side and hit all the bicycles by coming to the wrong side. Neeraj Kumar, Snehdeep and Rajbir, all sustained injuries on different parts of their bodies. The number of the vehicle was noted by Surjit Kumar. All injured were taken to Civil Hospital, Ferozepur, where Snehdeep was declared dead. A case was registered by the police on the statement of Geeta Rani.
(3.) COMPENSATION with regard to the death of Snehdeep was claimed by his mother Geeta Rani and holding that the accident was caused by the driver of the offending vehicle, the Tribunal awarded a compensation of Rs.2,15,000/ -.;