KHAIRATI Vs. KALICBARN TIWARI

JUDGEMENT

(1.) THIS order shall also dispose of Misc. Civil Appeal Nos. 179/74 Khaiarti v. Kalicharan and Anr. and 180 of 1974 Khairati v. Umashanker Twari and Anr.

(2.) THESE appeals under Section 110 -D of the Motor Vehicles Act (hereinafter referred to as the Act) are directed against the award dated 22 -4 -74 passed by the Additional Motor Accidents Claims Tribunal, Dewas, in claim cases No. 24 of 1974, 25 of 1974 and 26 of 1974.

(3.) THE learned Counsel for the Appellants first contended that the Tribunal has erred in giving a finding that the accident occurred on account of the negligent driving by the driver of the truck, Mohd. Nafiz Khan. He contended that the cause of the accident was this negligent driving of the car by Shri Kalicharan Tiwari. He also contended that the amount of compensation awarded by the Tribunal is too excessive and deserves to be suitably reduced.