P.S.Patwalia, J. - (1.) This order will dispose of F.A.O. Nos. 750 and 751 of 1992. These two appeals have been filed by the claimants seeking enhancement of compensation awarded to them by the Motor Accident Claims Tribunal. Bathinda (hereinafter to be referred as, 'the Tribunal').
(2.) Briefly facts leading to the filing of these appeals are that on 27-12-1986 at about 8.00 p.m. Vijay Rani Goel claimant in F.A.O. No. 751 of 1992 along with her husband Parshotam Kumar claimant in F.A.O. No. 750 of 1992 were travelling from Bathinda to Rampura in their car No. PBP-585 with some other relatives when the car met with an accident and was struck by a truck No. PUK-749 which was driven by Sadhu Khan respondent No.l in these appeals. The truck was owned by Punjab State Marketing and Co-operative Federation Limited, Gidderbaha respondent No.2 in these appeals.
(3.) The Tribunal after examining the controversy has concluded that the accident was caused due to rash and negligent driving of the driver of the truck. After recording the said finding and assessing the evidence, the Tribunal awarded a sum of Rs. 1,50,000 to Vijay Rani Goel and a compensation of Rs. 12,000 to Parshotam Kumar. A sum of Rs. 6,000 was awarded as compensation for the damage caused to the car and Rs. 6,000 for the injuries suffered by him.;