RAMSINGH Vs. ISMAIL

JUDGEMENT

(1.) THIS order shall also dispose of MA Nos. 99/90 and 100/ 90.

(2.) ALL the three appeals arise out of the judgment and award dated 22.12.1989, whereby following Awards have been made in favour of claimant-appellant :

(3.) BRIEF history of the case is that there was a collision between motor-car No. MPI-7, which was coming from Sirdi to Indore and motor-truck No. CPO-7580, which was coming from opposite direction. Respondent No. 1 is the owner of the truck. Respondent No. 2 is the driver of the truck which was insured with respondent No. 3 Insurance Company. Motor Car was owned by respondent No. 4 Kanhaiya Lal. It was being driven by respondent No. 5 Ramesh and was insured with respondent No. 6 Insurance Company.