SUNEETA AGRAWAL Vs. NATIONAL INSURANCE CO. AND ORS.

JUDGEMENT

(1.) The applications under Section 5 of the Limitation Act are allowed for the reasons mentioned therein and delay in filing the cross objections is hereby condoned. With the consent of learned counsel for the parties, the arguments have been heard and since all these appeals and cross objections relate to one incident and arise out of the common judgment and award passed by the Tribunal, they are being decided finally at this stage, by this common judgment.

(2.) Brief facts of the case are that on 19.4.2000, Manohar Jasnani, Ravi @ Ravindra Agarwal and Anil Agarwal were going from Jaipur to Tonk in Car No. RJ 14 C 4096. No sooner did they reach 4 kms. ahead of Motuka Baroni Police Station towards Tonk, suddenly a truck No. RJ 02 G 2884 being driven by its driver rashly and negligently hit the car, as a result of which Ravi Agarwal and Manohar Lal Jasnani Succumbed to injuries and Anil Agarwal sustained grievous injuries and Maruti Car was also severely damaged.

(3.) Thereafter the claim petitions were filed by the legal representatives of deceased Manohar Lal Jasnani and Ravi Agarwal, and Anil Agarwal himself on account of injuries sustained by him and one claim petition was filed on account of damage of Maruti Car in the said accident. Notices were issued; reply was filed; certain issues were framed and after hearing all the parties, the learned Tribunal passed the judgment and award dated 7th August, 2010, whereby it decreed Rs. 6,55,000/- as compensation in claim petition No. 229/2004 (Smt. Meena Jasnani & Ors. vs. M/s. R.K. Minerals & Ors.); Rs. 7,22,000/- as compensation in claim petition No. 230/2004 (Smt. Sunita Agarwal & Ors. vs. M/s. R.K. Minerals & Ors.), Rs. 1,00,000/- as compensation in claim petition No. 232/2004 (Anil Kumar Agarwal vs. M/s. R.K. Minerals & Ors.); and Rs. 10,000/- as compensation in claim petition No. 231/2004 (Smt. Sunita Agarwal vs. M/s. R.K. Minerals & Ors.). Being aggrieved by the aforesaid judgment and award, the Insurance Co. filed Civil Misc. Appeals before this Court and this Court vide judgment dated 18.8.2011 while setting aside the impugned judgment and award passed by the Tribunal, remanded the matter to the Tribunal with the direction to decide the matter afresh qua issues No. 3 & 4. Pursuant thereto, the Tribunal has passed the impugned judgment and award dated 3.9.2012, decreeing an amount of Rs. 8,17,610/- as compensation in favour of claimants Meena Jasnani & Ors. in claim petition No. 229/2004; Rs. 9,15,477/- as compensation in favour of claimants Sunita Agarwal and Others in claim petition No. 230/2000; Rs. 10,000/- as compensation in favour of claimant Sunita Agarwal in claim petition No. 231/2004 on account of damage of Maruti Car; and Rs. 4,54,332/- as compensation in favour of claimant Anil Kumar in claim petition No. 232/2004 on account of injuries sustained by him in the said accident, but the liability has been fastened upon the Insurance Co. to pay the quantum of compensation to the claimants and thereafter to recover the same from the owner of the offending vehicle.