SATYENDRA SINGH Vs. DEVESHWARI DEVI & OTHERS

JUDGEMENT

(1.) All these three appeals titled above have arisen out of the same accident hence, are being taken up together for adjudication.

(2.) Accident occurred on 25.7.2012 with the vehicle Maxi Cab bearing no. UA15-2573 in the hilly tardy serpentine roads of District Pauri Garhwal, when such vehicle was going from Bironkhal market in the Tehsil Dhumakot, due to rash and negligent driving of its driver, it fell down in the deep gorge around 8:30 AM causing the death of three persons.

(3.) The three petitions bearing nos. MACP 70/2012, 71/2012 & 69/2012 were filed by the dependants. MACP 70/2012 was filed for the death of Mr. Mahavir Singh and the learned Tribunal vide its impugned judgment has awarded the compensation to the tune of Rs. 6,92,792/-. The Insurance Company of such vehicle was asked to satisfy the award but the recovery rights have been conferred to the insurer against the appellants herein. MACP 71/2012 was preferred for the death of Shri Anand Lal. The dependants have been awarded the compensation to the tune of Rs. 60,000/- and third petition no. 69/2012 was filed for the death of Shri Anoop Singh.