RUNNA BAI Vs. SHIVRAM KUSHWAHA

JUDGEMENT

(1.) IN these appeals claimants call in question validity of award dated 6-3-2000 passed in Claim Case Nos. 14/95 and 16/95 arising out of same accident dated 27-2-1995.

(2.) CLAIM Case No. 14/95 was filed on account of death of Moolchand whereas Claim No. 16/95 was filed for claiming compensation on account of death of Ghansu s/o Bharosa.

(3.) THE deceased Ghansu and Moolchand were travelling from Mandla to Amarkantak in a Jeep MPQ 5361. Jeep dashed with an electric pole due to rash and negligent driving by Shri Rajesh @ Guddu. Jeep was owned by Sanjay Kumar and insured with National Insurance Company Ltd. , Ghansu and Moolchand sustained injuries. Ghansu died during the course of treatment whereas Moolchand died on the spot. Claim petitions were preferred by Smt. Sita Bai and others on account of death of Moolchand, compensation of Rs. 6,50,000/- was claimed, age of Moolchand was 35 years and on account of death of Ghansu compensation of Rs. 3,75,000/- was claimed, age of Ghansu was approximately 50 years.