DEV RAJ Vs. SHRI KRISHAN LAL AND OTHERS

JUDGEMENT

(1.) By the medium of FAOs No. 357, 359, 360 and 361 of 2012, the ownerinsured has questioned the judgment and award, dated 10th May, 2012, made by the Motor Accient Claims Tribunal (II), Mandi Camp at Karsog (for short "the Tribunal") in Claim Petitions No. 60 of 2008, 59 of 2008, 62 of 2008 and 63 of 2008, whereby compensation to the tune of 31,320/, 2,60,000/, 3,94,000/ and 37,000/ respectively, with interest @ 7.5% per annum from the date of filing of the respective claim petitions till its realization, came to be awarded in favour of the claimants and the owner insured came to be saddled with liability (for short "the impugned awards").

(2.) The claimants in Claim Petitions No. 59 of 2008, 63 of 2008 and 60 of 2008 have questioned the respective impugned awards also on the ground of adequacy of compensation.

(3.) All these appeals are outcome of one motor vehicular accident, which was allegedly caused by the driver, namely Shri Dinesh Kumar, while driving jeep, bearing registration No. HP631797, rashly and negligently, on 5 th May, 2008, at about 8.30 P.M. near Rohanda, in which two persons sustained injuries and succumbed to the injuries and three persons have sustained injuries. Thus, I deem it proper to determine all these appeals by this common judgment for the reason that similar questions of facts and law are involved in the same.