SAVITA BAI Vs. ASLAM & OTHERS

JUDGEMENT

(1.) This common order shall govern disposal of M.A. Nos.1457, 1458 & 1462 of 2015.

(2.) The facts and circumstances as appear in M.A. No.1457/2015 would form basis of this order. These appeals arise from a common award passed by learned Second Motor Vehicle Accident Claims Tribunal, Dewas passed in claim case No.39, 40 and 41 of 2014.

(3.) Brief facts are that the appellantOmprakash alongwith other appellants-Savita Bai and Kailash were going on his motorcycle bearing registration No.MP41-MA-3278 from Shajapur to his village Meharkheri. Near the village Titodi in front of Sagar Dhaba, respondent No.1 brought the offending vehicle bearing registration No.MP09-GF-0975 driving it rashly and negligently and by bringing the vehicle at wrong side of the road hit the motorcycle on which the appellants were travelling. Due to the accident, the appellants suffered various injuries.