- (1.)All the miscellaneous appeals arise out of one accident, which occurred on 19.6.99 and a common award was passed in all the three cases, therefore, this order shall dispose of all the three miscellaneous appeals.
(2.)Being aggrieved by the common award passed on 23.12.03 by Fourth Additional Motor Accidents Claims Tribunal, Chhattarpur in Claim Case Nos.18/01, 19/01 and 20/01, the claimants have preferred these miscellaneous appeals for enhancement of compensation amount.
(3.)According to case of claimants, on 19.6.1999 the claimant Smt. Usha was coming in Maruti Van No.MP07-E/1794 from Bamhita to Chhattarpur along with her husband Jugal Katare, who was driving this Maruti Van at the time of accident. On the date of accident near village Chandrapura, the truck No. MP17C/ 3298 came from opposite side. It was driven rashly and negligently by respondent No.2 Ram Janak Singh. The said truck dashed against the Maruti Van as a result of which, Jugal Katare died at the spot and the claimant Smt. Usha sustained several injuries. The Maruti Van was also damaged. The said truck was owned by respondent No.1 Mishrilal and the same was insured with respondent No.3.