NEW INDIA ASSURANCE COMPANY LTD Vs. KM MANISHA

JUDGEMENT

(1.) THIS judgment shall govern the disposal of A.O. Nos. 502 of 2004, 503 of 2004,504 of 2004 and 505 of 2004.

(2.) THESE four appeals have been filed by the insurer of the offending vehicle Truck against the Awards dated 27 -09 -2004 passed in Motor Accident Claim Petition Nos. 185 of 2001, 1860f2001, 1870f2001 and 189 of 2001.

(3.) MOTOR Accident Claim Petition No. 185 of 2001 was filed by the widow, minor children and parents of Laxman Singh Jalal claiming compensation of Rs. 10,00,000/ - (Rupees Ten Lakhs only) for his death in the motor accident on 13 -10 -2001 when the offending vehicle Truck bearing Registration No. UP 02 -D -1197 dashed his Tempo bearing registration no. UA -04 -3765 resulting in serious injuries to Laxman Singh Jalal, Pushkar Singh, Bhuwan Singh and Nand Ram, who succumbed to their injuries the same day. Motor Accident Claim Petition No. 186 of 2001 was filed by the widow and minor children of deceased Pushkar Singh for grant of compensation of Rs. 8,00,000/ - (Rupees Eight Lakhs only) for his death in the motor accident. The parents of deceased Bhuwan Singh were claimants in Claim Petition No. 187 of 2001 wherein compensation of Rs. 8,00,000/ - (Rupees Eight Lakhs only) was claimed by the claimants for his death. Motor Accident Claim Petition No. 189 of 2001 was at the behest of unfortunate widow and minor children of deceased Nand Ram, who claimed compensation of Rs. 8,00,000/ - (Rupees Eight Lakhs only) for his death in the motor accident.