ANTIMA Vs. KUMBHA RAM

JUDGEMENT

(1.) Heard leaned counsels.

(2.) This appeal has been filed by the claimants aggrieved by the award of the MACT, Jodhpur dated 3.5.2005 deciding claim case No.297/2004 - Antima & Ors. vs. Kumbha Ram & Ors., claim case No.289/2004 - Rajesh vs. Kumbha Ram & Ors. and claim case No.299/2004 - Badal Gajja vs. Kumbha Ram & Ors. out of which these three appeals arise.

(3.) In the accident which took place on 18.11.1999 at about 10:00 PM in the night when the deceased Sunil Dutt and injured claimants Rajesh and Badal Gajja were travelling in Tata Sumo No.KA24/M 403 met with an accident with the truck No.RNM 7307 insured with respondent United India Insurance Company Ltd., Jodhpur and on account of the said accident Sunil Dutt, employee as Bank clerk in the Punjab National Bank aged 35 years, died and injured appellants Rajesh and Badal Gajja suffered injuries.