JAGDISH CHAND Vs. ROHIT ALIAS RAVI & ORS

JUDGEMENT

(1.) All the aforesaid appeals are being disposed off, by a common judgment, as they appertain to a common incident, besides common questions of fact, and, law are involved in these appeals.

(2.) The owner of the offending vehicle, being aggrieved, by the impugned awards, respectively, pronounced, upon, MACT NO. 196/2015, MACT No. 195 of 2015, MACT No. 191 of 2015, and, MACT No. 192 of 2015, whereunder, the liability of compensation amount hence, stand r fastened to respectively assessed, vis-a-vis, the respective claimants, upon him, hence, casts a challenge, vis-a-vis, the affirmative findings recorded, upon, issues appertaining therewith, issues whereof stand extracted hereinafter:-

(3.) The insured/owner of the offending vehicle, in his endeavour to negate the findings returned, upon, the afore issues, by the learned tribunal, was enjoined to adduce clinching evidence on record, (a) in trite display qua the passengers concerned, while travelling in the ill- fated vehicle, rather being at the relevant time, hence standing carried thereon along with their goods loaded therein. However, pleadings reared in the respective claim petitions, contrarily, make a candid display qua rather the respective claimants, being aboard, the, ill- fated vehicle, for theirs paying obeisance, at, a temple,