NILABAI Vs. RAMESWAR GIRI

JUDGEMENT

(1.) These appeals arise out of common award dated 29-9-1997 passed by M.A.C.T., Shivpuri in claim cases No. 67/92 and 29/92.

(2.) Two separate claim petitions were filed by the claimants claiming compensation on account of death of Shri Rameshchandra Sharma and Shri Sanjay Yadav. They were traveling in truck (D.D.L.1536) along with their goods, Shri Rameshchandra Sharma was going from Pithampur to Hathras along with his goods in the said vehicle. Sanjay Yadav was a servant along with him. The said truck met with an accident when it dashed the rear side of other stationed truck. Truck was driven as per the claimants in rash and negligent manner by Rameshwar Giri. Truck was owned by M/s. Aayshar Motor Ltd. and insured with New India Assurance Co. Ltd.

(3.) In claim case No. 29/92 filed on account of death of Rameshchandra Sharma it was averred that deceased was employed as Plant Manager in Rajsheel Kohar Foam Products Pvt. Ltd., Pilhampur. He has obtained better employment in a Pvt. Company in the capacity of Plant Manager. He was going to Hathras along with his goods and servant in order to join at Delhi. He was earning Rs. 4,800/- per month. Compensation of Rs. 11 lakhs was claimed.