PURSHOTTAM Vs. DEV CHAND

JUDGEMENT

(1.) These four revisions arise out of the award passed by the Motor Accidents Claims Tribunal, Banswara, on 26.11.1992. Since they arise out of the same accident they are being disposed of by the common order.

(2.) The accident had taken place on 5.2.1979. Dalla, Kalu, Dev Chand and Jeengara were travelling in the tractor No. RJB 7684. In the accident, Jeengara lost his life and the three persons sustained injuries. The claim petitions were filed by three injured and the legal representatives of Jeengara. The Motor Accidents Claims Tribunal passed an award, however, the liability of the insurance company was held to be limited. The owners of vehicle have, therefore, preferred these revision petitions.

(3.) I have heard the arguments of the learned Counsel for the parties and perused the record of the case and the ruling cited.