RAM GENERAL INSURANCE CO. Vs. MAMTA AND ORS.

JUDGEMENT

(1.) Since both these three appeals relate to one incident and arise out of the common judgment and award passed by the learned Tribunal, 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 4-4-2011 the claimants and their family members were coming from Karauli to Agra after Darshan of Karauli Mata in Maruti Van No. UP 80/8251. At about 3.00 a.m., when they were going ahead towards Agra after crossing Saras Chauraha, in the way near village Barso in between 3-30 a.m., the driver of Bus No. RJ 05 P 0301 drove the bus rashly and negligently and hit the Maruti Van's back side, as a result of which Mannu, Rani, Duli Chand, Reena, Kr. Preeti, Manoj and Ravi sustained severe injuries on their body, who were immediately admitted in RBM Hospital, Bharatpur. On account of grievous injuries sustained by Manu, Reena and Kr. Preeti, they succumbed to injuries and rest of the injured persons took treatment in Bharatpur Hospital.

(3.) Thereafter FIR was registered for the said accident in the concerned police station. Thereafter claims petitions were filed, notices were issued, written statement of defence was filed, issues were framed and hearing the counsel for both the sides, the learned Tribunal passed the judgment and award dated 9-10-2013 awarding Rs. 7,19,000/- in favour of claimant Mamta on account of death of her daughter Reena; and Rs. 7,04,000/- in favour of claimants-Rani and another on account of death of their daughter Preeti.