ANKI Vs. KALLU

JUDGEMENT

(1.) THIS order shall also govern the disposal of M. A. Nos. 1874, 1875, 1876, 1902, 1903, 1904, 1905 and 2590 of 2006, as in all the appeals the impugned award is dated 31. 3. 2006, whereby motor Accidents Claims Tribunal, Alirajpur, in different claim cases, which were arising out of one accident allowed the application filed by the claimants under section 140 of the Motor Vehicles Act, but exonerated the respondent No. 3 insurance company herein.

(2.) MR. Manish Jain and Mr. Mayank upadhyay, who are counsel for respondent nos. 2 and 3, i. e. , owner and insurance company are directed to make appearance in all the cases. Counsel for appellants is directed to supply memo of appeal and the impugned order to the counsel for respondents.

(3.) SHORT facts of the case are that a motor accident took place on 2. 4. 2005 by a matador, bearing registration No. GJ 6-U 7183 which was driven by respondent No. 1, owned by respondent No. 2 and insured with respondent No. 3, in the said accident members of the family of the claimants died, hence the claim petitions were filed by the claimants, who are the appellants herein. Along with claim petition an application was filed under section 140 of the motor Vehicles Act for an interim award on account of no fault liability.