KHURSHID ALAM Vs. SAVITABAI AND OTHERS

JUDGEMENT

(1.) Since all the appeals arose from various awards dated 24.7.2004 passed by Additional Motor Accident Claims Tribunal, Maihar in Claim Cases Nos. 47/2003, 59/2003 and 63/2003 due to one common accident, which took place on 18.7.2003, these appeals are decided by the present common order.

(2.) The appellant has filed all the three appeals against the award dated 24.7.2004 passed in aforesaid claim cases because the Tribunal has found that there was 75% liability of negligence upon driver Dinesh Pal, who was the driver of Jeep MP17A-3057 and the appellant was the owner of that vehicle. Also the Tribunal directed that the respondent/non applicant No.6 the Oriental Insurance Company Ltd shall be entitled to recover the amount of payment done to the various claimants from the appellant/ non applicant No. 5.

(3.) Respondent Oriental Insurance Company Ltd has filed a cross-objections in the appeals so that it may be exonerated from payment of any compensation.