ANAJI Vs. BAPU SAHEB

JUDGEMENT

(1.) These appeals are filed by the claimants under section 173 (1) of the Motor Vehicles Act (hereinafter referred to as 'the Act' for short) challenging the judgment and award dated 24.03.2016 in MVC Nos.509/2012, 508/2012, 511/2012, 514/2012 and 515/2012 passed by the Motor Accident Claims Tribunal at Humnabad. These appeals arise out of common judgment and award and out of same accident.

(2.) The parties are referred as per their ranking before the Tribunal.

(3.) The facts leading to filing of these appeals are that on 21.06.2012 at about 7.45 a.m., the claimants were proceeding from Pune to Tirupati in a Tata Sumo vehicle bearing No. MH-14/DF-6426 and when they reached near Manna-E-Kheli, Gandhi Darga, Humnabad, the driver of the said vehicle drove the same in a rash and negligent manner endangering human life, dashed to the nilgiri tree on the left side of the road, resulting in injuries to the inmates of the vehicle. The claimants were shifted to hospital and they have spent huge amount for their treatment and the claimants sustained permanent disability. Therefore, the claimants have filed claim petitions under section 166 of the Act seeking compensation on the ground of injuries sustained by them in the road traffic accident.