Prakash Tatia, J. - (1.) Appellant insurance company chose to prefer five appeals in five claim cases, out of total nine accident claim cases which were decided by the Motor Accidents Claims Tribunal, Rajgarh by common award dated 11.7.2003.
(2.) Brief facts of the case are that on 28.6.2002 after performing the last rites of deceased Ami Lal family members of deceased Ami Lal and his relatives were coming back to Rajgarh in a jeep No. RJ 10-C 1764 and while coming back, they met with accident resulting in death of seven persons, namely, Mangi Lal, Kanta, Mohini Devi, Rawat Mai, Mahaveer Prasad, Tilok Chand and Rakesh Kumar. One Ram Kishan and another Ramesh alias Kalu suffered serious injuries. It was also alleged that Murari Lal, (non-claimant No. 3 in the Claim Case No. 53 of 2002) by driving the jeep rashly and negligently caused the accident. The accident occurred at Delhi-Bikaner Road on 28.6.2002 at 4 p.m. An F.I.R. No. 196 of 2002 was lodged in the Police Station, Sapala and challan was filed against the said Murari Lal under sections 279, 337, 304-A and 338, Indian Penal Code. The claims were: "(i) Claim Petition No. 53 of 2002 was filed by Geeta Devi and others claiming compensation of Rs. 41,72,000 on account of death of Mangi Lal. The claimants are Mangi Lal's son and daughter as well as mother of Mangi Lal. (ii) Claim Petition No. 54 of 2003 was filed by Geeta Devi and others due to death of Kanta w/o deceased Mangi Lal. In this claim petition, the claimants claimed compensation of Rs. 54,38,000. (iii) In Claim Petition No. 55 of 2002, claimants Mahesh Kumar and others claimed compensation of Rs. 13,50,000 on account of death of Mohini Devi. Mohini Devi was mother of the claimants. (iv) In Claim Petition No. 56 of 2002, Ravi Kant and Shashi Kant claimed compensation of Rs. 22,50,000 on account of death of their father Rawat Mai. (v) In Claim Petition No. 57 of 2002, the claimants Dhapa Bai w/o Mahaveer Prasad and sons of Mahaveer Prasad claimed compensation of Rs. 55,90,000 on account of death of Mahaveer Prasad. (vi) In Claim Petition No. 58 of 2002, claimants Gayatri Devi and four sons of deceased Tilok Chand claimed compensation of Rs. 17,38,000 on account of death of Tilok Chand. (vii) In Claim Petition No. 60 of 2002, Mamta w/o deceased Rakesh Kumar and the two minor sons of the deceased Rakesh Kumar and mother of Rakesh Kumar have claimed compensation of Rs. 4,66,70,000. (viii) In Claim Petition No. 61 of 2002, claimant Ramesh Goyal claimed com pensation of Rs. 3,61,288 as he suffered injuries in the said accident dated 28.6.2002. (ix) In Claim Petition No. 8 of 2003, the injured Ram Kihan claimed compensation of Rs. 6,32,560."
(3.) The Tribunal, after trial, awarded compensation as mentioned below: JUDGEMENT_292_ACJ_2006Html1.htm;