NEW INDIA ASSURANCE CO. LTD. Vs. MASTER NAUSHAD

JUDGEMENT

(1.) 1. Since all the five Misc. Appeals arise out of common judgment/ award dated 30.11.2000 passed by learned Motor Accident Claims Tribunal, Beawar (Rajasthan), hence same are being decided by this common judgment.

(2.) By filing the Misc. Appeals the appellants Insurance Company have challenged the impugned judgment and award dated 30.11.2000 passed by learned Accident Claims Tribunal, Beawar (for short the learned Tribunal ) praying certain prayers mainly to quash and set aside insofar as to the extent the same holds the appellant company to be liable jointly and severally to pay the compensation awarded and certain other prayers were also made.

(3.) In brief facts of the case are that 11-12 persons were coming from Gulabpura to Bandanwara on 22.10.1997 in Jeep No. RJ-01/C-1966. The said jeep was being driven by its owner Tara Chand. The aforesaid jeep at around 10 :30 PM, struck an accidented truck lying on the road near Village Sathana. On account of the aforesaid accident, Ashok Kumar and Smt. Jaitoon (Passengers in the jeep) expired whereas the other passengers viz. Master Naushad, Imamuddin alias Munshi, Smt. Rukkaih and Kumari Shamim Bano received injuries.