- (1.) This judgment of mine shall dispose of FAO No.3704, CR No.5534, CR No.5535, CR No.5624 and FAO No.3151 of 1999, as all these appeals/revisions have arisen out of the same award dated 06.08.1999, passed by learned Motor Accidents Claims Tribunal, Hisar (hereinafter called the Tribunal).
(2.) Mr. H.S. Gill, learned Senior Advocate contended that the liability has been wrongly fastened upon the appellants-petitioners. Though the accident has taken place due to rash and negligent driving of Lal Singh, the driver of truck bearing registration No.HR-20-7785. He contended that even the FIR Ex.P37 was registered against respondent No.1 the driver of the truck on the statement of PW9 Vijay Krishan the injured.
(3.) Thus, he contended that registration of criminal case against the driver of the truck and the evidence brought on record shows that respondent No.1 Lal Singh, the driver of the truck was the sole author of this accident and the learned Tribunal has wrongly held Raj Kumar the driver of Matrdor bearing registration No.HR-20-8518 contributory negligent for causing this accident.;