NATIONAL INSURANCE Vs. BISHAN SINGH

JUDGEMENT

(1.) THIS appeal, as well as Misc. Appeal Nos. 680/ 1995 and 681/1995, arise out of the same accident and a common award was passed by the Commissioner for Workmen's Compensation. Hence the appeals are disposed of by this common order.

(2.) THE appeals are directed against the award dated July 11, 1995 passed by the Commissioner for Workmen's Compensation (Labour Court No. 1), Jabalpur in Case Nos. 81/1994, 82/1994 and 83/1994, awarding a compensation of Rs. 19,706 + Rs. 200/- to the respondent Munnalal in M. A. No. 733/1995; Rs. 31,197+costs Rs. 200/-to respondent Bishan Singh in M. A. No. 680/1995; and Rs. 31,197/+ costs Rs. 200/-to the respondent Kunwar Singh in M. A. No. 681/1995.

(3.) THE facts giving rise to these appeals are that the respondent Preetam Kaur was the owner of truck bearing Registration No. MBK7476. The respondents Munnalal, Bishan Singh and Kunwar Singh were working as labourers in the said truck. On October 30, 1994, the truck in question was coming from Dhuma in Seoni district loaded with wooden logs. When it reached Banjari Ghat the truck turned turtle and the respondents suffered bodily injuries. All the three respondents separately preferred claim cases before the Commissioner for Workmen's Compensation at Jabalpur and the Commissioner by the impugned award, awarded compensation as mentioned above, holding the Insurance Company liable to pay compensation.