PRABHU LAL Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) All these sixteen appeals have been preferred by the claimants against the awards, passed on different dates, in the Claim Petitions, by the Motor Accident Claims Tribunal, Kinnaur Civil Division at Rampur Bushahr, H.P. (hereinafter referred to as "the Tribunal"), which are outcome of a motor vehicular accident involving one vehicle, i.e. Tipper, bearing registration No. HP-38A- 3424, (hereinafter referred to as the impugned awards) on the grounds taken in the memo of appeals. Thus, I deem it proper to determine all these sixteen appeals by a common judgment.

(2.) FAOs No. 255 of 2012, 74 and 75 of 2013 are outcome of the impugned awards passed in M.A.C. Petitions No. 38 of 2010, 86 of 2010 and 63 of 2010, respectively, whereby the claim petitions came to be dismissed by the Tribunal.

(3.) By the medium of FAOs No. 194, 195 and 270 to 280 of 2014, the claimants have questioned the impugned awards made by the Tribunal in M.A.C. Petitions No. 0100026, 0100023, 0100027, 0100079, 0100047, 0100046, 0100030, 0100043, 0100066, 0100042, 0100078, 0100044 and 0100077 of 2010, respectively, on the ground of adequacy of compensation.