JUDGEMENT
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(1.)This order shall disposed of FAO No. 1549 of 2009 titled Khatpal Solavex Pvt. Ltd. Jalalabad and Anr. v. Preet Kaur and Ors. and FAO No. 4622 of 2009 titled Preet Kaur and Anr. v. Khatpal Solavex Pvt. Ltd. Jalalabad and Ors., as common question of law and facts are involved.
(2.)For brevity sake, facts are being taken from FAO No. 1549 of 2009.
(3.)This appeal, by the owner of the offending vehicle, is directed against the award dated 9.3.2009, passed by the learned Motor Accident Claims Tribunal, Ferozepur, vide which the application moved by the respondent/claimants under Section 140 read with Section 166 of the Motor Vehicles Act, was allowed.
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