Jaspal Singh, J. - (1.) By this common judgment both the aforementioned appeals shall be decided together since they are out-come of the one and the same award dated August 12, 1997 passed by the learned Motor Accident Claims Tribunal, Jalandhar.
(2.) Shortly put, the facts necessary for the disposal of these appeals are that on December 11, 1993, Manjit Singh FAO claimant and his wife Lajwant Kaur were going on scooter and when they reached in the area of Patial on the Jalandhar-Pathankot Road, a truck bearing No.PAR-8632 being driven rashly and negligently by Gurmail Singh-respondent No.1 came from the opposite direction, went out of control and struck against their scooter as a result of which they both sustained multiple injuries.
(3.) They both preferred petitions claiming compensation which were disposed of vide impugned award dated August 12, 1997 passed by the learned Motor Accident Claims Tribunal, Jalandhar, holding that the driver of the truck was not holding a valid driving licence at the time of accident but the insurance company-respondent No.3/appellant was also jointly and severely liable to pay the amount of compensation so awarded.;