MUNAWAR ULLA Vs. NEW INDIA ASSURANCE CO LTD

JUDGEMENT

(1.) This order will also dispose of M.A. Nos. 1137 to 1142 and 895 of 2001 as all the aforesaid appeals are arising out of claim cases relating to one accident and one award dated 28.4.2001.

(2.) Being aggrieved by the award dated 28.4.2001, passed by M.A.C.T., Astha, Distt. Sehore, in Claim Case Nos. 81, 82, 75, 72, 80 and 74 of 1999, 48 of 2000 and 84 of 1999, the present appeal has been filed.

(3.) Short facts of the case are that on 6.3.1999 at about 12 a.m. a minibus bearing registration No. MP 04-T 1254 while coming from Indore to Bhopal met with an accident with a truck bearing registration No. MPO 2902 in which eight persons died on the spot and ten persons were injured. In total 18 claim applications were filed. The minibus was insured with New India Assurance Co. Ltd., respondent No. 1 and truck was insured with National Insurance Co. Ltd., respondent No. 2.