UNITED INDIA INSURANCE CO. LTD. Vs. SANTUBAI

JUDGEMENT

(1.) Regard being had to the similitude of the controversy involved in the present cases, with the joint request of the parties, these Miscellaneous Appeals are finally heard and decided by this common order.

(2.) These Bunch of appeals are filed by the Insurance Company challenging the award dtd. 5/4/2008 passed in as many as 7 claim cases arising out of the accident which took place on 6/4/2005. Common facts of the cases are as under:

(3.) On 6/4/2005, the claimants/ respondents were travelling to Village Nimkheda to cultivate wheat in a field on truck no. CII / 3183 attached trolley having a registration no. MP-11 M 1163. At 1:30 the postmortem, The driver drove in a rash and negligent manner at a place near village Chaklya in between Limkheda and Tirla the truck trolley carrying 30-32 people in it overturned and led to the death of Baby Laxmi and Dinesh and caused serious injuries to other occupants leading to permanent disability.