RENU SONI Vs. NARAYAN SINGH

JUDGEMENT

(1.) THIS is claimants' appeal under Section 110-D of the Motor Vehicles Act, 1939.

(2.) THIS appeal was preferred by Kumari Renu, Mrs. Rooprani, Deoraj, Satish and Rameshwar, Deoraj having died during pendency thereof, the appellants numbered as 3(a) to 3 (i) were brought on record as his legal representatives. The appellant No. 3(i) is the same person as the appellant No. 2. She is widow of Deoraj. The appellant No. 3(f) is the same person as the appellant No. 4. He is a son of Deoraj. The appellant Nos. 3(a), 3(c), 3(d), 3(e), 3(g) and 3(h) are also sons of Deoraj. The appellant No. 3(b) is his daughter while the appellant No. 1 is his grand daughter.

(3.) SEPARATE applications under Section 110-A of the Act for award of compensation were filed by Renu, Deoraj and Satish on account of the injuries sustained by them. They gave rise to case Nos. 3/68, 5/68 and 6/68 which were subsequently registered at new numbers 3/74, 5/74 and 6/74, respectively. Another application was filed by Deoraj and his wife Mrs. Rooprani for award of compensation on account of the death of their son Sushil. That gave rise to case No. 4/68 which was subsequently registered as case No. 4/74. The application filed by the appellant No. 5 was registered as case No. 7/68 and subsequently; as case No. 7/74. All those cases were consolidated and common evidence was recorded in case No. 3/74 and the cases were dismissed by a common order dated 18-5-1974. Being aggrieved thereby, the claimants have preferred this joint appeal.