MAHEBOOB Vs. MANAGER, COSMO CARRIER PRIVATE LTD

JUDGEMENT

(1.) Appellants in these appeals are claimants, being not satisfied with the quantum of compensation in the judgment and award dated 3rd January 2014 made in MVC Nos.14 to 17/2012 and 19/2012 passed by the Senior Civil Judge and MACT, Aland (hereinafter referred to as 'the Tribunal' for short) filed these appeals seeking for enhancement of compensation.

(2.) Since the common judgment and award passed by the Tribunal is challenged in these appeals, all the appeals are clubbed together and disposed of by this common judgment.

(3.) Appellants are the legal heirs of the deceased in each claim petition and they filed separate claim petitions contending that on 22-3-2012 at about 4.00 p.m., the deceased were proceeding in a Jeep bearing registration No.KA-17/M-3432 towards Moula Sab Darga near Balki on the left side of National Highway No.9. When they reached near Kaali Patti within the limits of Turori village, a heavy goods lorry bearing registration No.AP-12/U-6621 driven by its driver in a rash and negligent manner overtaking other three goods vehicles, came on the extreme right side of the road, and dashed against the jeep which was coming from opposite direction. Due to that the driver and other four inmates travelling the jeep succumbed to injuries. The claimants claim that the accident occurred due to the rash and negligent driving of the offending lorry. Hence, the claimants are entitled for compensation.