UNITED INDIA INSURANCE CO LTD Vs. BARKET BIBI

JUDGEMENT

(1.) THE vehicular accident gave birth to nine claim petitions, came to be filed before the learned Motor Accident Claims Tribunal, Jammu (hereinafter for short referred to as 'tribunal') and came to be allowed vide judgment and award dated 14. 01. 2006 (hereinafter for short referred to as 'impugned award' ).

(2.) THE Insurer-appellant has challenged the impugned award by the medium of the appeals in hand, so far it governs the Claim Petition No. 442 titled as barkat Bibi and others Vs. Karan Singh and others and Claim Petition No. 443 titled as Saleema Bibi and others Vs. Karan Singh and others. Brief facts of the case.

(3.) THE claimants-respondents 1 to 4 in CIMA No. 132/2006 and claimants-respondents 1 to 9 in CIMA No. 134/2006 have averred in their claim petitions that the driver, namely, Karan Singh was driving the offending vehicle (Truck)bearing registration No. JK02j/9415 rashly and negligently on 5th July, 2000 near barnai Kanda and hit Mohd Arshad, Manzoor Hussain, Mohd Ashraf, Abdul Nabi, joginder Kumar, Mohammad Sadiq, Mohammad Irshad who sustained grievous injuries and two injured, namely, Mohd Shafi and Mohd Alam succumbed to the injuries.