TOSH RAM Vs. SUKHDEV SINGH & ORS.

JUDGEMENT

(1.) The above three appeals involving similar nature of controversy and arising out of the same order passed by the Motor Accidents Claims Tribunal, Jammu, dated 28th March'2000, are disposed of by this common judgment.

(2.) The submissions made on behalf of appellants in all the appeals are that the compensation awarded by the Tribunal in respect of injuries sustained by the appellants, is neither just nor reasonable. They have accordingly prayed for enhancement of compensation.

(3.) It is not in dispute that the appellants sustained injuries in a vehicular accident, that took place on 20th June, 1993 while travelling in the offending bus bearing registration No. JKU 1287, due to rash and negligent driving, as a result of which, the said bus fell into a deep ditch causing injuries to the passengers including the appellants. The vehicle in question admittedly was insured with United India Insurance Company on the date of accident.