JASBIR SINGH, J. - (1.) THIS order will dispose of F.A.O. Nos. 121 and 644 of 1992. For the purpose of dictating this order, facts are being mentioned from F.A.O. No. 121 of 1992.
(2.) THIS appeal has been filed by the claimants against award dated 18.11.1999, passed by the Motor Accident Claims Tribunal, Patiala (in short, the Tribunal), vide which, an amount of Rs. 1,34,400/- was awarded to them towards compensation, on account of death of Jagwant Singh @ Jagdev Singh, who died in a motor accident on 12.3.1989. The second appeal bearing F.A.O. No. 644 of 1992 has been filed by the owner of the offending vehicle i.e. truck bearing No. PBD-9145, with a prayer that the judgment passed by the Tribunal below, be set aside, as negligence, on part of driver of the vehicle, in causing the accident, was not proved on record.
(3.) AS per averments of the claimants, deceased Jagwant Singh, alongwith one Kartar Singh, was going towards village Sher Majra on his scooter. They were followed by Pritam Singh, brother-in-law of the deceased, on another scooter. When they reached near village Fatehpur, the offending vehicle, which was being driven in a rash and negligent manner, came from Patiala side and hit the scooter, being driven by the deceased. As a result of which, deceased and Kartar Singh fell down on the ground, dragged by the truck and received multiple injuries Jagdev Singh died at the spot.;