REKHA SINHA Vs. GURMIT SINGH

JUDGEMENT

(1.) Mac No.950/2013, MAC No.951/2013, MAC No.952/2013 and MAC No.953/2013 are being disposed of by this common judgment as all these appeals arise out of the same accident.

(2.) The claimant/appellants have preferred these appeals for enhancement of compensation awarded by the Tribunal.

(3.) It is undisputed that the respondent No.1 Gurmit Singh @ Billu is the driver/owner of offending Truck vehicle bearing registration No. CG-15/ ZC-0920 and respondent No.2 Gopal Shrivas is owner of the Bolero bearing registration No.CG-10/FA0660 and respondent No.3 is the Insurance Company of the said Bolero Car. It is relevant to mention here that driver of the said Bolero Car namely Ashwani Kumar Tamboli has also died in accident.