ORIENTAL INSURANCE COMPANY LIMITED Vs. DAMARU GOND

JUDGEMENT

(1.) SINCE M.A.(C)Nos. 683, 684 and 685 of 2008 filed by the Insurance company arise out of the same accident and same award dated 28.09.2007 passed in Claim Case Nos. 213/2008, 214/2008 and 212/2008 by the Motor Accident Claims Tribunal (for short 'the Tribunal'), Kanker, they are being disposed of by this common order.

(2.) AS against the compensation of Rs.3,00,000/-, Rs. 7,26,000/- and Rs.8,50,000/- claimed by the claimants by filing applications under Section 166 of the Motor Vehicles Act, for the injuries sustained by Damru Gond in M.A.(C)No.683/2008, for the injuries sustained by Kartik Das in M.A.(C)No.684/2008 and for the death of Mahadeo Manjhi, husband of respondent No.1, son of respondent No.2 and father of respondents No. 3,4, and 5 in M.A.(C)No.685/2008 in the motor accident which took place on 31.12.1997, the learned Tribunal has awarded a total sum of Rs.20,000/-, Rs.20,000/- and Rs.1,80,500/-, respectively, as compensation to the claimants along with interest @ 9% per annum.

(3.) A bare perusal of the records goes to show that the learned Tribunal has framed the issues and issue No. 1 thereof reads as under:- Issue Conclusion