VIJAY SINGH SONDHIYA Vs. DARYAV BAI

JUDGEMENT

(1.) This bunch of appeals have been filed under Sec. 173(1) of the Motor Vehicles Act, 1988 by the respective appellants against a common award dtd. 9/2/2023, passed by the II Additional Member, Motor Accident Claims Tribunal, Rajgarh, District Rajgarh (M.P.) in MACC Nos.22/2017, 24/2017, 20/2017, 14/2017, 23/2017, 16/2017, 19/2017, 11/2017, 12/2017, 13/2017, 18/2017, 15/2017, 10/2017, 17/2017 and 21/2017.

(2.) The appeals have been filed by the legal representatives of the original owner of the offending vehicle, namely Vijay Singh Sondhiya, who were impleaded as legal representatives of respondent No.2 in the claim petitions in terms of the order dtd. 5/4/2022 passed by the Claims Tribunal thereby allowing the claimants to implead them.

(3.) The challenge to the impugned award is on two counts :