NARAIN SINGH Vs. NEELAM & ANOTHER

JUDGEMENT

(1.) These three appeals are outcome of a motor vehicular accident, which was caused by driver, namely, Mukadam Singh, while driving vehicle, i.e. Tata-207 bearing registration No. 30-A-0252, rashly and negligently, on 4.5.2007, at Chambu Nala near Bagshar, Tehsil Karsog, District Mandi, H.P..

(2.) In the said accident, three persons sustained injuries and succumbed to the same, constraining the claimants, legal representatives and dependants of the deceased, to file three claim petitions before the Motor Accident Claims Tribunal, (II), Mandi, camp at Karsog (hereinafter referred to as "the Tribunal") and came to be tried separately, resulting in passing three separate awards dated 09.09.2011 and compensation was awarded in favour of the claimants and against the owner-insured, for short the 'impugned awards'.

(3.) The claimants, insurer and driver have not questioned the impugned awards, on any count, have attained finality, so far these relate to them.