UNITED INDIA INSURANCE CO. LTD. Vs. SUKI DEVI

JUDGEMENT

(1.) These Appeals(SB CMA 1660/2015, SB CMA No. 1659/2015 and SB CMA No. 1689/2015) have been preferred by by the Appellant-insurance company under Sec. 173 of the Motor Vehicles Act, 1988 (hereinafter as 'the Act') against the judgment and award dtd. 26/6/2015 (hereinafter 'impugned award')passed by the MACT, Balotra in MAC No. 101/2013 (Rs.47,263.00), MAC No. 100/2013 (Rs.4,70,000.00) and MAC No. 99/2013(Rs.9,03,112.00) respectively.

(2.) All the three appeals are being decided by this common order, however, facts of Civil Misc. Appeal No. 1689/2015 are illustratively taken for consideration.

(3.) Briefly stated the facts of the case are that on 26/3/2013 Ghewar Ram, Shukveer @Sukhdeesh and Sukidevi were travelling in Bolero Camper RJ 04 GA 3410(hereinafter 'Vehicle') and at around 11:00 AM on Mega Highway Road from Pachpadra to Falodi Shergarh road, the vehicle, while being driven rashly and negligently by the Driver/Respondent no. 2, turtled and as a result of this accident Ghewar Ram and Shukveer @ Sukhdeesh died and Sukidevi sustained grievous injuries.