RANJEET SINGH Vs. MANISH KUMAR

JUDGEMENT

(1.) Three persons, namely, (1) Sharwan Singh, (2) Shaitan Singh and (3) Salam Singh were going on a Luna Moped. On 20/7/2001, a rash and negligent Jeep bearing registration No.RJ-12-T-0061 coming towards Luna dashed against it, which resulted in injury and death of all three above named. For the incident aforesaid, at Police Station Kalandri, a case No.72/2001 was registered against driver of the offending Jeep and after investigation of the case, the Police submitted charge-sheet against the driver. The offending Jeep was insured with the New India Assurance Company Limited.

(2.) The dependents of Shaitan Singh filed Motor Accident Claim Case No.641/2001. The dependents of Salamsingh filed claim case No.642/2001 and dependents of Sharwansingh filed claim case No.643/2001. All the claim cases were decided by a common judgment dtd. 10/7/2003 whereby, certain awards were made in favour of claimants by the Motor Accident Claims Tribunal.

(3.) The claimants are not satisfied with the quantum of award decided by the Tribunal, hence, S.B. Civil Misc. Appeal No.1169/2005 was filed against the judgment in claim case No.641/2001, S.B. Civil Misc. Appeal No.599/2004 was filed against judgment in claim case No.643/2004 and S.B. Civil Misc. Appeal No.3490/2011 above was filed in claim case No.642/2001.