- (1.) This order shall dispose of four appeals filed by the National Insurance Company, namely F.A.O. No. 2109 of 1996 National Insurance Co. Ltd. Vs. Jai Lasia and others; F.A.O. No. 2110 of 1996 National Insurance Co. Ltd. Vs. Nanhi Devi and others; F.A.O. No. 2111 of 1996 National Insurance Co. Ltd. Vs. Naseeb and others; and F.A.O. No. 2112 of 1996 National Insurance Co. Ltd. Vs. Naseeb and others. Four claim petitions arising on account of one accident which took place on 08.11.1993 were decided by the impugned award.
(2.) All these appeals arise out of a common award dated 01.02.1996 passed by the Motor Accident Claims Tribunal, Karnal (for short 'Tribunal') and are being decided together as they involve identical issue.
(3.) The Tribunal had held that the accident had been caused due to the rash and negligent driving of tractor No. HR-05/B/-3686 and had awarded the compensation to all the claimants as under:- 1) MACT Case No. 14 of 94, titled Naseeb Vs. Naresh Kumar & others, to the tune of disbursement to the claimants as 25,000/- to Naseeb injured. 2) MACT Case No. 13 of 94, titled Nanhi Devi Vs. Naresh Kumar etc., to the tune of disbursement to the claimants as 25,000/- to claimant injured. 3) MACT Case No. 19 of 95, titled Pale Ram Vs. Naresh Kumar etc., to the tune of disbursement to the claimants as 12,500/- to claimant injured. 4) MACT Case No. 20 of 95, titled Jai Lasia etc. Vs. Naresh Kumar etc., to the tune of disbursement to the claimants as 72,000/- in equal shares to claimants widow and minor children on account of death of Mohinder Singh.;