S.P.KURDUKAR, J. - (1.) BOTH these L. P. A. No. 776 and 777 of 1984 can be disposed of by this common judgment since they arise out of a common judgment given by the learned Single Judge in First Appeal No. 5 of 1980 and First Appeal No. 6 of 1980, Both these appeals arise out of a common award made by the Motor Accidents Claims Tribunal.
(2.) IN order to consider the rival contentions raised before us, it would be necessary to set out few facts. Three persons namely Rajinder Kumar, Hitesh Kumar and Amar Nath Garg were travelling in a car on October 16,1972. At about 9 P. M. there was a headon collision between the car and an oil tanker near Butana on the Ambala -Karnal G. T. Road. In that accident Rajinder Kumar and Hitesh Kumar were killed whereas Amar Nath Garg sustained injuries.
(3.) ON March 24, 1973, two claim petitions were filed before the Motor Accidents Claims Tribunal, Karnal. Parents of Rajinder Kumar in heir claim petition claimed Rs. 25,000/- towards compensation whereas injured Amar Nath Garg claimed Rs. 9500/ -. Both the parties led oral and documentary evidence before the Motor Accidents Claims Tribunal, Karnal. The learned Judge of the Motor Accidents Claims Tribunal, vide his award dated 10. 9. 1979 awarded Rs. 10,000/by way of compensation to the parents of the deceased Rajinder Kumar and Rs. 500/- to the injured Amar Nath Garg. Beiog aggrieved by this award, the parents of Rajinder Kumar filed First Appeal No. 6 of 1980. Both these appeals were heard by learned Single Judge and vide common impugned judgment dismissed both the appeals. It is against this judgement and order passed by learned Single Judge that the present L. P. As are filed by the respective claimants.;