AMAR SINGH AND OTHERS Vs. MUNESH & ANR.

JUDGEMENT

(1.) Since all the aforesaid four appeals arise out of the judgment and award dated 26.2.2005 passed by MACT, Dholpur, hence the arguments have been heard together and they are being decided by this common judgment.

(2.) Brief facts of the case are that on 19.5.2002 claimants/deceased persons were going to their village Tighra in Tractor No. RJ-11/R 4491. The driver of the tractor drove the tractor rashly and negligently and over-turned the same, as a result of which Girraj Singh and Banwari died and Munesh, Karuna and others persons sustained injuries.

(3.) Thereafter, First Information Report was lodged. Claim petitions were filed. Notices were issued, written statement was filed, issues were framed, evidence was submitted and after hearing the arguments of both the sides, the learned Tribunal has passed the impugned award awarding different amount of compensations in different claim petitions. However, liberty has been given to the Insurance company to recover the amount of compensation from the owner of the offending vehicle.