SUMNA BAI Vs. RAKESH

JUDGEMENT

(1.) Heard finally with consent.

(2.) These appeals under Section 173(1) of the Motor Vehicles Act are directed against the common award dated 27. 7. 2018 passed in Claim Case No. 141/2017 (MA No. 4976/18), Claim Case No. 142/17 (MA No. 4978/18) and Claim Case No. 143/17 (MA No. 4977/18).

(3.) The appellants/claimants had filed the claim petition before the tribunal with the plea that on 5. 7. 2017 Mahesh along with his wife Meenakshi and daughter Narmada was going in the motorcycle, when the accident was caused by the Maruti Van No. MP09-BD-1750 driven in rash and negligent manner by the respondent No. 2, owned by the respondent No. 1 and insured with the respondent No. 3. In the said accident all the three persons had received injuries and had died on the spot. Hence in Claim Case No. 141/17 an amount of Rs. 50 Lakhs was claimed, in Claim Case No. 142/17 an amount of Rs. 10 Lakhs was claimed and in Claim Case No. 143/17 an amount of Rs. 50 Lakhs was claimed.