ORIENTAL INSURANCE CO LTD Vs. ZOHRA BEGUM

JUDGEMENT

(1.) THESE appeals have arisen out of judgment dated October 24, 2003 of Motor Accidents Claims Tribunal Jammu whereby claim petition nos. 357, 359, 218, 478, 217, 233, 356, 355, 358, 669 and 268 of respondent(s)/claimant(s) have been allowed, awarding them compensation for the death of their predecessor(s) -in -interest on whose earnings would they dependent for their sustenance.

(2.) THESE appeals taken up for joint consideration, at the request of learned counsel for the parties, are being disposed of by this common judgment, because issues raised in these appeals are similar and had arisen out of the compensation claims for the death of those who had died in one single accident on June 5, 2000 at Manoti, involving Bus bearing registration No. JK02D -5355.

(3.) THE predecessor(s) -in -interest of the claimants had been traveling on June 5, 2000 in Bus bearing registration No. JK02D -5355 owned by Bachan Lal, respondent, when, because of its rash and negligent driving by its driver, it rolled off the road killing and injuring its occupants. The predecessor(s) -in -interest of the claimants had died in this accident.