DURGESH KUMARI Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) All the three misc appeals arise out of common facts and award, hence same are being decided by this common judgment.

(2.) All the three misc appeals have been filed by the appellants-claimants against the award dated 18.5.2004 passed by learned Judge, Motor Accident Claims Tribunal, Fast Track No. 1, Dholpur (for short 'the learned Tribunal') by which he passed the following award :

(3.) Brief facts of the case are that on 1.6.1998 when the appellants claimants were going in Jeep Make Tracks Town bearing No. RJ-11-C-0197 from Badi to Muraina and they reached near Solanki Petrol Pump ahead from Police Station Saray Chhola, suddenly a truck bearing No. RJ-05-0623 which was being driven rashly and negligently, came and dashed the jeep. The said accident occurred due to the sole negligence of the driver of the offending truck.