KAVITA VERMA Vs. JOGENDRA SINGH

JUDGEMENT

(1.) Heard Shri Ramesh Kumar Shukla, learned counsel for the appellants and Shri Pranjal Mehrotra, learned counsel for the respondents. None appears for the owner.

(2.) These three appeals are preferred by the appellants who were the original claimants being dissatisfied with the compensation awarded by the Tribunal. The appeal No. 3087 of 2011 arises out of Claim Petition No. 88 of 2010 which was instituted for the death of Prashant Verma. The F.A.F.O. No. 3086 of 2011 arises out of Claim Petition No. 89 of 2010 decided on 14/4/2011 which was filed for death of Sandeep Verma who died in motor accident and F.A.F.O. No. 3085 of 2011 arises out of the Claim Petition being No. 90 of 2010 seeking compensation for the death of Smt. Vimlesh Verma. All the three appeals arise out of three different awards but the accident arose out of the same accident, hence we decide these appeals together.

(3.) The facts as revealed go to show that on the fateful day when the vehicle in which the deceased were travelling, at about 2.30 p.m. when their vehicle reached near village Deval a tanker bearing registration no. HR 45-A-4558 which was being driven rashly and negligently by its driver, dashed against the Santro Car in which the deceased were travelling by coming from the opposite direction and wrong side and caused the accident. The accident caused death of three people namely deceased Prashant Verma, his younger brother Sandeep Verma and mother Smt. Vimlesh succumbed to the injuries on the spot.