NANI BAI Vs. ISHAQUE KHAN

JUDGEMENT

(1.) THE common questions of fact and law (excepting the quantum) are involved in Misc. Appeal Nos. 296 of 1986, 297 of 1986, 298 of 1986, 325 of 1986, 326 of 1986, 331 of 1986 and 332 of 1986, hence, the same, excepting the quantum, are being decided by this order.

(2.) MISC . Appeal No. 296 of 1986 arises out of the judgment and award dated 29.8.1986, passed in Claim Case No. 93 of 1981; Misc. Appeal No. 298 of 1986 arises out of the judgment and award dated 29.8.1986, passed in Claim Case No. 89 of 1981; Misc. Appeal No. 325 of 1986 arises out of the judgment and award dated 29.8.1986, passed in Claim Case No. 90 of 1981; Misc. Appeal No. 326 of 1986 arises out of the judgment and award dated 29.8.1986, passed in Claim Case No. 95 of 1981; Misc. Appeal No. 330 of 1986 arises out of the judgment and award dated 12.8.1986, passed in Claim Case No. 1 of 14.8.1986, passed in Claim Case No. 3 of 1982; Misc. Appeal No. 297 of 1986 arises out of the judgment and award dated 1982; Misc. Appeal No. 331 of 1986 arises out of the judgment and award dated 29.8.1986, passed in Claim Case No. 97 of 1981 and Misc. Appeal No. 332 of 1986 arises out of the judgment and award dated 29.8.1986, passed in Claim Case No. 96, by Member, Motor Accidents Claims Tribunal, West Nimar (Mandleshwar), whereby various amounts have been awarded as compensation to the claimants with a further direction that the insurance company is not liable to make payments as the agreement of insurance was void.

(3.) MANGI Lal was the bread -winner of the family. He was earning nearly Rs. 10/ - per day and he was aged about 40 years. The claimants, therefore, prayed for a compensation of Rs. 85,500/ -.