- (1.) SINCE in these four appeals, common question of law and facts are involved, they have been heard together and are disposed of by this common judgment.
(2.) THESE appeals have been filed against the four separate judgments and awards dated 07.04.2005 passed by the 1st Addl. District Judge -cum - Motor Vehicles Accident Claims Tribunal, East Singhbhum, Jamshedpur in Compensation Case Nos. 05/1999, 07/1999, 04/1999 and 06/1999, respectively, awarding compensation to the claimants for the death of all the four deceased in one motor vehicle accident. The Tribunal after coming to a finding that the deceased were gratuitous passengers in the atya Narain Singh,Durjan Yadav vehicle held that the Insurance Company is not liable to pay compensation and accordingly, liability was saddled with the appellant, the owner of the vehicle.
(3.) ALL the claim applications were filed by the legal representatives of the deceased for grant of compensation.;