RAMBATI MADIYA Vs. BUDANTI

JUDGEMENT

(1.) These appeals have been filed under Section 173 of the Motor Vehicles Act, 1988, against the common award dated 25th January, 2006 passed by the III Addl. Motor Accident Claims Tribunal, Jagdalpur, whereby, in all, 8 claim petitions were disposed of by the Tribunal.

(2.) M.A. Nos. 395/2006 and 396/2006 have been filed by the claimants for enhancement of the amount of compensation, whereas M.A. Nos. 592/2006, 593/2006, 594/2006 and 595/2006 have been filed by the owner and driver of the offending vehicle challenging their liability to pay compensation.

(3.) The facts briefly stated are that on 19th April, 2005 at about 10.30 p.m., a vehicle i.e, Tata-709 Truck, bearing Regn. No. C.G. 17-ZB-0124 met with an accident in village Sargipal resulting in death of four persons namely Samlu, Singlu, Mangdu and Kuldhar, whereas many other persons including Rama, Jairam, Dukaru and Toda received certain injuries.