DEEPAK CONSTRUCTION CO LTD Vs. RAMBABU

JUDGEMENT

(1.) This order shall also govern the disposal of M.A. No. 2363/09 and 2361/2009

(2.) This appeal has been filed by the owner of the vehicle challenging the common award dated 2nd April, 2009 passed by the learned Additional Member, Motor Accident Claims Tribunal, Jhabua in Claim Cases No. 67/2007, 76/2007 and 83/2007.

(3.) The claimant in the aforesaid matters had filed the above claim cases before the Tribunal on account of the injuries suffered in the accident which had taken place on 7th May, 2007. The Tribunal while awarding compensation to the claimants, had exonerated the Insurance Company on the ground that the claimants were travelling in insured motor vehicle, but on extra premium was paid for covering their risk.