- (1.) These three civil miscellaneous appeals have been preferred against the award dated 3.9.1998 passed by Judge, Motor Accident Claims Tribunal, Baran. C.M.A. No. 1187/98 is filed by the claimants for enhancement of the award and the remaining two appeals have been filed respectively by the driver and owner jointly and by the National Insurance Company for quashing the impugned award.
(2.) The facts in brief are that the appellant-claimants (hereinafter referred to as the claimants), filed a claim petition on 13.10.1997, against the driver and owner of the Truck No. C.P.O. 7580 and two Insurance Companies, insurer of the truck and jeep bearing No. RJ-28-C-404, claiming a compensation to the tune of Rs. 1,51,49,634/- with the averments that the deceased Umashanker alias Munna was driving the jeep on 16.7.1997. A Truck No. CPO 7580 came at a fast speed from the opposite direction and dashed with the jeep and as a result of this accident, Umashanker died.
(3.) It was case of the claimants that non-applicant Manjeet Singh was driving this truck rashly and negligently and on that count this accident occurred.;