NATIONAL INSURANCE CO Vs. CHITRAKALABAI

JUDGEMENT

(1.) THE Order passed in this appeal shall also govern the disposal of the connected Miscellaneous Appeal No. 225 of 1987, National Insurance Co. v. Mumtaz Khan, No. 226 of 1987, National Insurance Co. v. Ramesh Kumar and Anr. , No. 227 of 1987, National Insurance Co. v. Lakhanlal and Anr. , No. 228 of 1987, National Insurance Co. v. Bhagwati Bai and Anr. , No. 229 of 1987, National Insurance Co. v. Anand Singh and Anr. , No. 230 of 1987, National Insurance Co. v. Smt. Sikalwati Bai and Anr. , No. 233 of 1987, National Insurance Co. v. Rami Bai and Anr. , No. 232 of 1987, National Insurance Co. v. Ramsantibai and Anr. .

(2.) THESE appeals are directed by the National Insurance Company against the awards dated 29-4-1987 passed by the Claims Tribunal, Seoni, whereby rejecting the claim of Ramji and awarding Rs. 4,000/- to Ramsanti Bai,-awarded Rs. 2,000/- to each of the claimants.

(3.) THE short facts leading to this appeal are as under: The respondent No. 1 in each appeal is the employee of the respondent No. 2, Liyakat Ali Khan who is the owner of Truck No. MHR-7024 and at the relevant time was driving the truck. The respondent No. 1 was working as a labourer for loading and unloading bricks.