PANKAJKUMAR SHANKARLAL SONI Vs. ANVERKHAN ABDULHAMIDKHAN PATHAN

JUDGEMENT

(1.) THESE three appeals were taken up together as these appeals arise out of a common award passed by the Tribunal below thereby disposing of three claim applications arising out of selfsame accident.

(2.) THERE is no dispute that three friends were travelling in a motorcycle when they met with a ?head-on-collision? with a bus coming from the opposite direction, as a result, the driver of the motorcycle and one of the pillion riders died while the second pillion rider was seriously injured resulting in 40% disability on the lower limb and overall 20% disability as assessed by the doctor. THERE is no dispute that the driver of the motorcycle was aged 20 years and was a Diploma holder in Engineering and had appeared at various interviews and written tests for the purpose of employment but was yet to be employed. The first pillion rider was a second year student of B.Com. and used to help his father in farming business. The second pillion rider was a salesman and was also a B.Com student and used to earn Rs.700/- a month as salary from his employer and had survived the accident.

(3.) BEING dissatisfied, these three appeals have been filed by the claimants thereby praying for enhancement of the amount.