UNITED INDIA INSURANCE CO. LTD. Vs. ANACHI BAI

JUDGEMENT

(1.) Since all these four appeals have been filed against the judgment and award dt. 22.11.2007 passed by Motor Accident Claims Tribunal, hence the arguments have been heard together and they are being decided by this common judgment. Brief facts of the case are that on 24.8.2003 at about 2.00 PM, the claimants were going in Jeep No. MH 04 AY 3425 from Mumbai to Nasik. When they were passing through the border of village Kasara, a truck appeared in front of jeep. The driver of the Jeep drove the jeep rashly and negligently and hit the truck at its wrong side, as a result of which the claimants sustained injuries on their bodies.

(2.) FIR was lodged. Claim petition Nos. 165/2004, 166/2004, 167/2004 and 168/2004 were filed. Notices were issued, issues were framed, reply was filed and after hearing both the sides, the learned Tribunal decreed an amount of Rs. 1,42,000/- in claim petition No. 165/2004; Rs. 3,48,000/- in claim petition No. 166/2004; Rs. 1,05,000/- in claim petition No. 167/2004; and Rs. 2,15,000/- in claim petition No. 168/2004 in favour of claimants and against the non-claimants.

(3.) Against the aforesaid judgment and award, the Insurance Co. has filed the aforesaid four appeals.