- (1.) These four appeals have been preferred by the claimant Afajal Mohd. @ Mohd. Afajal against the award passed by the learned Motor Accident Claims Tribunal dated 05.08.2000.
(2.) The appellant Afajal Mohd. lost three children who were minors and his wife in a road accident which occurred on 30.01.1996.
(3.) The learned Tribunal in all these cases came to the conclusion that since the deceased were traveling in an overloaded jeep, they have contributed towards the accident and on that account an amount of 20% of the total compensation was deducted by the learned Tribunal.;