UNITED INDIA INSURANCE CO. LTD Vs. KARAN SINGH

JUDGEMENT

(1.) THE present appeals arise out of the Award dated May 3, 1993 passed by Shri Charanjit Jawa, Judge, Motor Accident Claims Tribunal, Delhi. The respondents-claimants filed five claim petitions arising out of the same accident which took place on May 1, 1986. The petitions were ordered to be consolidated and were disposed of by the common Award.

(2.) THE brief facts are that on May 1, 1986 bus No. DEP-5609 driven by respondent No. 1, owned by respondent No. 2 and insured with the appellant-Insurance Company was going on Old Rohtak Road. It was alleged that the same was being driven rashly and negligently by respondent No. 1 on account of which the accident took place and Sanjay, Gulshan Kumar, David, Ved Prakash and Mahesh Kumar died as a result of the accident.

(3.) THE learned Judge framed the issues in the respective claim petitions. It will be sufficient to reproduce the same in one case, as the issues are common in all the petitions: