BHAGWAN DATT Vs. NARENDER KUMAR AND ANOTHER

JUDGEMENT

(1.) These three appeals are disposed of by this common judgment, having been filed by the claimant(s)-injured for enhancement of the compensation, against three different set of judgments and awards of the same date, arising out of the same accident, awarding the same amount of compensation, in favour of the injured-claimants and against respondent No. 1 Narender Kumar, for short "the impugned awards".

(2.) It appears from the record that three claimants, namely Bhagwan Datt, Mohinder Kumar and Raj Kumar filed claim petitions before the Tribunal for grant of compensation on account of injuries sustained by them in an accident caused by the driver of truck bearing registration No. HP-15-3352 near village Sari Talrota by driving the said vehicle rashly and negligently. All the three claimants claimed compensation to the tune of Rs.2 lacs each, in the claim petitions, as per the break-ups given in their claim petitions.

(3.) The owner and insured have resisted and contested the clam petitions.