LISA GILL, J. - (1.) This order shall dispose of FAO No. 2938 of 2016 (National Insurance Company Ltd. v. Kamlesh Rani and others) and FAO No. 2946 of 2016 (National Insurance Company Ltd. v. Gurmeet Kaur and others).
(2.) The appellant - National Insurance Company Ltd. has filed the present appeals impugning award dated 24.12.2015 passed by the Motor Accident Claims Tribunal, Kurukshetra (hereinafter referred to as, the 'Tribunal') arising out of an accident which took place on the intervening night of 2/3.11.2013 due to the rash and negligent driving of tractor-trolley bearing registration No. HR09-0138 by respondent No. 5 - Gurnam Singh. Pardeep Kumar and Dharampal lost their lives whereas, Gurjeet Singh received injuries on his right leg. Claim petitions were filed by the legal heirs of Pardeep Kumar and Dharampal claiming compensation on account of death of the said persons and a petition was also preferred by injured - Gurjeet Singh claiming compensation on account of the injuries received by him in the above said accident. The learned Tribunal while accepting the claim petitions has awarded the compensation as under:- JUDGEMENT_658_LAWS(P&H)5_2016_.html
(3.) The present two appeals deal with the claim petitions filed by the legal heirs of Pardeep Kumar and Dharampal.;