RAJESH Vs. THE ORIENTAL INSURANCE COMPANY LTD. & ORS.
LAWS(RAJ)-2016-5-344
HIGH COURT OF RAJASTHAN
Decided on May 19,2016

RAJESH Appellant
VERSUS
The Oriental Insurance Company Ltd. and Ors. Respondents

JUDGEMENT

Mahesh Chandra Sharma, J. - (1.) All the four civil misc appeals arise out of common Judgment and Award dated 7.4.2005 passed by the learned Judge, MACT, Baran in four different claim petitions, hence same are being decided by this common judgment.
(2.) All the four civil misc. appeals have been filed against the impugned judgment and award passed in claim applications No. 04/2004, 05/2004, 06/2004 and 07/2004, wherein following award has been passed: ...[VERNACULAR TEXT OMITTED]...
(3.) Brief facts of the case are that on 9.11.2003 injured Jagdish, Babu, Ramesh and Pappu were going in Metadoor No. RJ-20-G-2672 from Nahargar. Metadoor was loaded by 16 begs of urea, some empty begs, Kant-Bant and they were going from Nahargarh to Kekri for taking Soyabin from Khuman Singh Bhell. The said metadoor was turned down at about 3:00 PM on Guna Road due to rash and negligent driving of the driver and as a result of accident Jagdish, received grievous injuries and Babu, Ramesh and Pappu died.;


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