Mahesh Chandra Sharma, J. - (1.) All these misc. appeals arise out of common facts and award, hence same are being decided by this common judgment.
(2.) All these misc. appeals have been filed by the appellant Insurance company against the award dated 18.5.2004 passed by learned Judge, Motor Accident Claims Tribunal, (Fast Track) No.1, Dholpur (for short "the learned Tribunal") by which he passed the following award : In claim case No. 43/2004: Awarded compensation to the tune of Rs. 2,00,000/- along with interest @ 9% p.a. from the date of filing the claim petition. In claim case No. 42/2004: Awarded compensation to the tune of Rs. 15,000/- along with interest @ 9% p.a. from the date of filing the claim petition. In claim case No. 45/2004: Awarded compensation to the tune of Rs. 1,50,000/- along with interest @ 9% p.a. from the date of filing the claim petition. In claim case No. 41/2004: Awarded compensation to the tune of Rs. 4,05,000/- along with interest @ 9% p.a. from the date of filing the claim petition.
(3.) Brief facts of the case are that Arjun, Sudan, Gajanand, Angad and Asharam were going in jeep No. RNC 708 from Ajnoti to Karel in a marriage. The jeep belonged to Asharam and Asharam himself was driving the same in rash and negligent manner. As per the claim petition when at 7:00 PM Jeep reached near pond at Bhadoti, tractor No. RJ-25R-4398 came from front side having fitted a trolly and dashed to the jeep with a force, due to which persons sitting in the jeep sustained injuries including the claimant and due to the injuries, Sudan expired at General Hospital, Sawaimadhopur on 17.4.1999 at 9:00 PM.;