KAMALA DEVI Vs. PRAKASH CONSTRUCTION COMPANY

JUDGEMENT

(1.) Heard, learned counsel for the parties. All these three appeals arise out of judgments passed in Title (M.V.) Suit No. 187 of 2005 and Title (M.V.) Suit No. 168 of 2014. Since both these claim cases arise out of the same accident, therefore, they are heard together and disposed of by common order.

(2.) 10/4/2005 was the fateful day when the accident took place between Maruti Car No. UMC 4670 and Dumper bearing registration no. GJ-2Y-4205 in which the occupants of the maruti car, namely, Suvabrato Singha Roy his wife Koravi Singha Roy and one relative Pumpa Roy died. Daughter of Suvabrato Singha Roy, namely, Shreya Singha Roy who was a minor had a providential escape.

(3.) Title (M.V.) Suit No. 187 of 2005 was filed by Kamala Devi @ Kamala Rani Singha Roy, the mother of Suvabrato Singha Roy along with her minor grand- daughter Shreya Singha Roy under Sec. 166 of the M.V. Act for compensation for the death of Suvabrato Singha Roy and separate claim case being Title (M.V.) Suit No. 168 of 2014 was filed for the death of Koravi Singha Roy.