NATIONAL INSURANCE CO. LTD Vs. MURSA BEGUM

JUDGEMENT

(1.) By this common judgment, all the afore titled six connected appeals, are proposed to be disposed of.

(2.) CIMA No. 64/2007 arises out of award dtd. 30/9/2006 passed by the Motor Accidents Claims Tribunal, Doda (hereinafter to be referred as the Tribunal), whereby the learned Tribunal has awarded a sum of Rs.4,73,300.00 alongwith interest @ 7.5% per annum as compensation in favour of the claimant/respondent, Mursa Begum, whose husband, Mohd Sharief is stated to have died while he was travelling in a Truck bearing No. JKP 137 on 1/7/1999 due to the accident, which occurred on account of rash and negligent driving of the Truck by its driver.

(3.) CIMA No. 67/2007 arises out of award dtd. 30/9/2006 passed by the Tribunal, whereby the learned Tribunal has awarded a sum of Rs.1,17,000.00 alongwith interest @ 7.5% per annum as compensation in favour claimant/respondent, on account of death of his son, namely, Mudasir Hussain, who is stated to have died while he was travelling in a Truck bearing No. 137/JKP on 1/7/1999 due to the accident, which occurred on account of rash and negligent driving of the Truck by its driver.