SEEMA & ORS Vs. RAMESHCHANDRA & ORS

JUDGEMENT

(1.) This order shall also govern disposal of connected appeal as both have arisen out of the same incident and the common award passed by 11th Motor Accident Claims Tribunal. Indore in M.V. Case No. 203/999 and M.V. Case No. 201/99 decided on 30.3.2001.

(2.) On 15.4.1999 deceased Sandeep was returning from Bhind to Indore along with his family consisting of his wife Mrs. Seema appellant No. 1, minor daughter Kumari Saloni and mother Mrs. Shakuntala. Between Kolaras and Shivpuri, a truck bearing registration No. MP 06 E 2249 driven by respondent No. 2, owned by respondent No. 1 and insured with respondent No. 3, came from opposite direction and dashed violently the said Maruti car being driven by Sandeep. Sandeep, his wife Seema, daughter Saloni and mother Shakuntala all of them sustained bodily injuries.

(3.) Injury sustained by Sandeep proved to be fatal, as he died in the hospital at Shivpuri on the same day at about 12.30 mid-night. Seema also sustained grievous injuries. Saloni and Shakuntala had sustained minor injuries. In all four claim petitions were filed. All of them were consolidated together and were disposed of by common award. Shakuntala and Saloni have not preferred any appeal as they appear to be satisfied with the award of compensation awarded to them.