UNITED INDIA INSURANCE CO LTD Vs. LAKSHMAIAH

JUDGEMENT

(1.) All these appeals can be disposed of by a common order.

(2.) In an accident that took place on 10.1.93 one person died and a number of persons were injured, a tractor-trailer was involved in the accident. All the injured persons including the claimants of the deceased person filed O.Ps. before the Tribunal contending that the accident arose on account of rash and negligent driving of the tractor by the driver and they were entitled for compensation in accordance with the provisions of the Motor Vehicles Act.

(3.) Before the Tribunal in all 32 persons were examined on behalf of the claimants in various O.Ps. and two witnesses were examined on behalf of the respondents. Exhs. A-l to A-32 were marked for petitioners. Exhs. B-l to B-3 were marked for the respondents. After considering evidence on record, the Tribunal found that accident arose on account of the rash and negligent driving of the tractor-trailer and accordingly allowed various amounts. The said order is assailed by the insurance company in a batch of these cases.