ISHADEY Vs. BHAROSI

JUDGEMENT

(1.) THESE four appeals arise out of the judgment and award dated 1. 5. 1992 passed by the Motor Accidents Claims Tribunal, 1st Additional District Judge, Shivpuri, whereby the Tribunal has awarded the compensation of Rs. 48,600 to the heirs of the deceased Bansi. Rate of interest allowed was 10 per cent per annum. For three other persons, who are injured in the accident, the Tribunal had allowed Rs. 15,000/- to each of the injured appellants in the three connected appeals, viz. , M. A. Nos. 237, 238 and 242 of 1992. The rate of interest allowed was 10 per cent per annum.

(2.) ALL the four appeals are connected together and they are being disposed of by this common judgment. Misc. Appeal No. 226 of 1992 shall be the leading case.

(3.) AN accident had taken place on 7. 7. 1985 with truck No. MPW 8476 driven by respondent No. 1 Bharosi. The truck turned turtle and Bansi died on the spot. Three other appellants Chironji, Prabhu and Brijmohan were injured.