ARUN BHANSALI,J. - (1.) These appeals for enhancement of compensation by claimants-Mariyam and Anr. and by the Insurance Company disputing its liability to pay compensation have been filed pertaining to accident, which took place on 08.09.1993. Three claim applications came to be filed seeking compensation, one by Smt. Mariyam and Anr., second by Smt. Suman and Ors. and third by Rikhab Chand and Ors. Though all the three applications for compensation have been decided by separate awards dated 24.10.2000 in the case of Smt. Mariyam and Anr., 25.09.2000 in the case of Rikhab Chand and Ors. and 20.10.2000 in the case of Smt. Suman and Ors., the findings regarding liability of the appellant-Insurance Company are same and, therefore, all these appeals were heard and are being decided together.
(2.) Applications for compensation were filed by the claimants with the averments that on 08.09.1993, Mohd. Aslam was driving Car No. HRU-4042, in which Rakesh and Vinod were travelling as passengers. When the Car reached on highway near Lambiya, one Trailer No. HR29/C-5121, which was being driven rashly and negligently, struck Truck No. PB10/F-9331 and the Car, resulting in death of Mohd. Aslam, Rakesh and Vinod on the spot.
(3.) It was alleged that the accident occurred on account of rash and negligent driving by the driver of the Truck as well as the Trailer.;