J.C.Verma, J. - (1.) All the above civil misc. appeals have been filed by the Rajasthan State Road Transport Corporation challenging the order dated 19.8.97 passed by the Motor Accidents Claims Tribunal, Jaipur, whereas Appeal Nos. 905, 906, 907, 908 and 909 of 1997 have been filed by the claimants for enhancement of the compensation arising out of the same accident and, therefore, all the appeals are being decided together.
(2.) Appeal No. 132 of 1999 is filed by the Corporation, a counter Appeal No. 907 of 1997 for enhancement is filed by the claimant. Similarly Appeal No. 905 of 1997 has been filed by the claimant and counter Appeal No. 1037 of 1997 has been filed by Poonam. Appeal No. 3865 of 1997 has been fiied by the Corporation whereas Appeal No. 906 of 1997 has been filed by the claimant. Appeal No. 909 of 1997 has been filed by Madan Mohan whereas Appeal No. 121 of 1998 has been filed by the claimant.
(3.) The facts as stated are that on 28.3.90 Gopal Das was going in car No. MP-07M-3522 from Jaipur to Tonk when near a school building of Shivdaspura, a Roadways bus belonging to the R.S.R.T.C. No. RNP 3289 collided with the said Maruti van, killing Gopal Das and another person on the spot and injuring many others. F.I.R. No. 91 of 1990 was got registered. Gopal Das aged about 26 years was travelling in the said Maruti van.;