- (1.) By the present order I shall dispose of MAC.APP.No.400/2006 and 404/2006. Both arise out of a common Award and pertain to the same accident and to members of the same family.
(2.) I will first take up MAC.APP.400/2006. It pertains to claim petition No.496/2003 pertaining to the death of Smt. Gunjan Singhal.
(3.) The brief facts which led to the filing of the claim petition are that the appellant No.1 who is the husband of deceased Gunjan Singhal alongwith their, son appellant No.2/Master Tushar Singhal and daughter deceased Baby Diksha was travelling in a Hyundai Accent car on 23.5.2003. On National Highway-8 near Foota Mahal, District Rajsamand, Rajasthan they were hit by a truck said to be driven rashly and negligently by its driver respondent No.1. Due to the accident Gunjan Singhal and baby Diksha died while the appellant suffered injuries.;