NATIONAL INSURANCE COMPANY LTD Vs. RAM CHANDER

JUDGEMENT

(1.) THE abovementioned appeals initiated at the behest of the Insurance Company shall be disposed of by his order as they involve the same set of facts arise out of the same award of the Motor Accident claims Tribunal, Narnaul dated 16th september, 1998.

(2.) IN a motor vehicular accident, which is stated to have taken place on 24th October, 1995, 12 persons who were proceeding towards a cattle fair alongwith their goods in tata-407 truck, were injured when it turned turtle due to rash and negligent driving.

(3.) PETITIONS for grant of compensation under the Motor Vehicles Act, 1988 were filed claiming compensation on account of the injuries sustained by them in abovesaid accident. The Tribunal answered the petitions in the affirmative and granted compensation to the injured persons. Aggrieved by the said award the Insurance Company has filed these six appeals which are being disposed of by this common order.