DINESH MEHTA,J. - (1.) The present batch of appeals emanate from a common judgment and award dated 23.10.2001, passed by the Motor Accident Claims Tribunal, Rajsamand (hereinafter referred to as the 'Tribunal') in five different claim cases emerging from one accident, which had been consolidated and decided conjointly.
(2.) Necessary and relevant facts are being narrated in a nutshell to appreciate the case of the appellants and also to find, as to whether, the appellants are entitled for the relief, as prayed for, in their appeals.
(3.) On the fateful day of 6th May, 1999, when a jeep bearing registration number RJ-30/P 0298 was plying on National Highway No. 8, a mini truck bearing registration number GRX-5484 collided with it. As a result of the said collision, four persons, namely Yusuf Mohammed, Mohammed Yusuf, Jamil Mohammed and Sangram Singh passed away; whereas, Smt. Rehana suffered injuries. The claimants filed five separate claims averring, inter alia, that the driver of their jeep Yusuf Mohammed was going on the correct side, when at about 3:00 p.m., near Gomti Chauhara, Lambodi, the offending mini truck being rashly and negligently driven by its driver Ram Chandra running on the right side of the road, in a haste of over-taking another vehicle, struck the jeep and caused the casualty.;