SAJJAN SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS order shall also govern the disposal of M.A. No. 223/85 Pradeep Kumar v. State and Anr. M. A.No. 225/85 (Maganlal v. State and Anr.) and M.A. No. 226/85 (Kuber Singh v. State and Anr.) which arise out of the same award made in Claim cases No. 19/84/47/84 and 20/84 respectively.

(2.) THIS is an appeal filed by the claimants Sajjan Singh and his wife Smt. Paribai against the Award dated 16.5.85 made in Claim Case No. 18/84 by the Motor Accident Claims Tribunal, Jhabua whereby the learned Tribunal has awarded a sum of Rs. 15,000/- as compensation on 'no fault' principle under Section 92-A of the Motor Vehicles Act, as amended in 1982 in respect of the death of their son, deceased Babusingh in Motor accident which took place in the mid-night intervening 8th and 9th March, 1984,

(3.) ON claim petitions having been filed by the claimants in respect of the death of Babusingh, injuries to Pradeep Kumar and death of Dhannalal and Gajendrasingh against the constable driver Chhabilal and the owner of the police vehicle, the State Government, the respondents filed written statements and resisted the claim.