Punjab-Haryana High Court
Union Of India And Another vs Harbhajan Kaur And Others on 6 March, 2009
Author: Jaswant Singh
Bench: Jaswant Singh
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
FAO. NO.3447 OF 2007
DATE OF ORDER: 6.3.2009
Union of India and another
....Petitioner(s)
Versus
Harbhajan Kaur and others
....Respondent(s)
CORAM: HON'BLE MR. JUSTICE JASWANT SINGH
Present: Mr. S.K. Sharma, Advocate for the appellants.
Mr. Vivek Suri, Advocate for the respondents.
JASWANT SINGH, J. (ORAL)
Present appeal has been filed by the appellants praying for setting aside order dated 22.9.2005 passed by the learned MACT, Patiala whereby the claim petition filed by the respondents under Section 166 of the Motor Vehicles Act, 1988 has been allowed holding the appellants liable to pay a compensation of Rs.3,51,000/-.
Learned counsel for the parties are agreed that another appeal bearing No.3622 of 2007 preferred by the appellants-Union of India and another, arising out of the same accident in respect of the other claimants, on identical grounds has already been dismissed by this Court vide orders dated 11.2.2008 and therefore have no objection if the present appeal is also dismissed.
In view of the above, this appeal is also dismissed.
March 06, 2009 ( JASWANT SINGH ) manoj JUDGE