ORIENTAL INSURANCE COMPANY LTD Vs. BANTU

JUDGEMENT

(1.) All these five appeals are outcome of a motor vehicular accident, which was allegedly caused by the driver, namely Shri Manoj Kumar, while driving Maruti Car bearing registration No. HP- 51-3461, rashly and negligently on 23rd October, 2006, at about 6.30 A.M., near Wangtoo, District Kinnaur, in which some of the occupants of the car, including the driver, sustained injuries and succumbed to the injuries. The occupant, namely Shri Bhagi Rath, sustained injuries. Therefore, I deem it proper to determine all these appeals by a common judgment.

(2.) The dependents of the deceased, namely Shri Berfia Ram, Shri Jagat Ram, Shri Babu Ram and Shri Surat Ram, filed claim petitions, being M.A.C. Petition No. 38-S/2 of 2008/06, titled as Smt. Batu Devi & others versus Sh. Satyen Sharma & others; M.A.C. Petition No. 39-S/2 of 2008/06, titled as Smt. Asha Devi & others versus Sh. Satyen Sharma & others; M.A.C. Petition No. 40-S/2 of 2008/06, titled as Smt. Bantu Devi & another versus Sh. Satyen Sharma & others and M.A.C. Petition No. 41-S/2 of 2008/06, titled as Smt. Jamana Devi & others versus Sh. Satyen Sharma & others, for grant of compensation to the tune of Rs. 10,00,000/-, Rs. 15,00,000/-, Rs. 10,00,000/- and Rs. 15,00,000/-, respectively, as per the break-ups given in the respective claim petitions.

(3.) The injured, namely Shri Bhagi Rath, filed claim petition, being M.A.C. Petition No. 46-S/2 of 2008/06, for grant of compensation to the tune of Rs. 10,00,000/- as per the break-ups given in the claim petition.