- (1.) Since all these Misc. appeals and cross objections relate to common award dated 9-8- 1996 passed by Judge, Motor Accident Claims Tribunal Karauli (in short MACT) in MACT cases No. 61/99, 16/99, 69/99, 25/99 and 92/99, they are being disposed by this common judgment.
(2.) It may be mentioned that against the common award dated 9-8-1996 passed by Judge, Motor Accident Claims Tribunal Karauli in MACT case No. 55/99, the appellant National Insurance Co. Ltd. filed S. B. Civil Misc. Appeal No. 142/2002 against Jaganlal and others and the co-ordinate Bench of this Court vide order dated 24-1-2002 dismissed the appeal and passed the following order : "The appellant-National Insurance Company Ltd. has challenged the award passed by the Motor Accident Claims Tribunal Karauli by which a compensation of Rs. 35,000/- only has been awarded to the claimants- respondents on account of the injury sustained by him in an accident in which one person had also died. Considering the nature and injury, the award cannot be said to be suffering in any manner and hence, this appeal is dismissed with costs of Rs. 500/- (Rs. Five hundred) since the Insurance Company has sought to mislead this Court and wasted its time with lengthy arguments by urging that the vehicle which caused the accident was not at fault although it later transpired that there is no iota of evidence to that effect."
(3.) The facts have been set out in the impugned award and hence I am not repeating the same here except wherever necessary.;