RADHESHYAM Vs. GAJANAND

JUDGEMENT

(1.) These are eight appeals by the owner arising out of the eight different claim cases decided by the Third Additional Motor Accident Claims Tribunal, Raipur arising out of the same accident that took place on 1/1/2010 involving the same vehicle. Since the ground of challenge in all these eight appeals are identical in nature, these eight appeals are being proceeded to be decided by a common order.

(2.) Facts leading to the filing of the appeals is the accident on 1/1/2010 which took place at Village Siltara District Raipur between two vehicles Tata Magic bearing registration No.CG04 T 4494 and Tata Matador bearing registration No.CG 04 ZB 2163. The Tata Magic was insured with the Shriram General Insurance Company Limited and Tata Matador was insured with the Oriental Insurance Company limited. Four persons had died in the said accident and many persons received injuries from the said accident.

(3.) There were eight different motor vehicle claim cases that were filed before the Third Additional Motor Accident Tribunal. All these cases were decided by separate orders by the Tribunal. The number of eight motor vehicle claim cases as also the date of decision of the Tribunal and amount of compensation awarded is reproduced in a Tabular Form as under :- <IMG>JUDGEMENT_130_LAWS(CHH)9_2022_1.jpg</IMG>